GYANKUNWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed V application u/S.439 of Cr.P.C for grant of temporary bail. The applicant is in custody in connection with Crime No.406/2021 registered at Police Station Satwas, district Dewas (M.P.) for the offence under Ss. 304-B and 302 of the IPC.

(2.) Counsel for the applicant submits that the marriage of daughter of the applicant is scheduled to take place on 23/5/2024. Along with application, copy of marriage card and affidavit of cousin Gyansingh has been filed. The father has already been granted temporary bail on the same ground.

(3.) After hearing learned counsel for parties and considering the fact that applicant is mother and co-accused father has already been granted temporary bail on the same ground and marriage is said to be fixed on 23/5/2024, the application is allowed subject to verification of factum of marriage of daughter of applicant by the trial court. If the trial court finds that marriage of daughter of the applicant is fixed on 23/5/2024, the applicant shall be released on temporary bail from the date of release till 26/5/2024 upon furnishing a personal bond of Rs.50,000.00 (Rupees Fifty Thousand Only) with one surety of the like amount to the satisfaction of the Court below on the condition that the applicant shall surrender before the concerned Court on 27/5/2024. In case if applicant fails to surrender on 27/5/2024, the concerned Court shall take necessary steps to arrest the applicant in accordance with the law.