SOHAIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant (Sohail S/o Gulam Mansuri) has filed the present repeat (fifth) application under Sec. 439 of Code of Criminal Procedure, 1973 (herein after referred to as the Code) seeking temporary bail on the ground of marriage of his brother (Mohammad Arbaz) which is scheduled to be held on 28/4/2024 and the ceremony / function will start from 27/4/2024.

(2.) The applicant is in jail since 9/6/2020 in connection with Crime No.158 of 2020 registered at Police Station Taal, District Ratlam (MP) for offence punishable under Sec. 8 read with Ss. 15, 25 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) Learned counsel for the applicant submits that the learned trial Court has rejected the temporary bail application filed on behalf of the applicant in compliance of order dtd. 15/4/2024 passed in Miscellaneous Criminal Case No.10716 of 2024. Learned counsel father submits that father of the applicant is suffering from kidney disease and therefore, his presence in the marriage function of his brother is necessary.