SALMAN ALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is fifth application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant for grant of temporary bail on the ground of marriage of applicant himself. He is in custody in connection with FIR No.683/2021 dated (not mentioned) registered at Police Station Neemuch Cant, Neemuch (M.P.) for the offence under Sec. 365/394 of the IPC.

(2.) Counsel for the State was granted time to verify the factum of marriage.

(3.) On verification, learned Govt. Advocate submits that factum of marriage has been found to be correct and ceremonies are to be performed from 15/3/2024 to 18/3/2024. He submits that allegation against the applicant are serious in nature and he is resident of Rajasthan and therefore, stringent conditions be imposed.