KAYAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this second interim bail application u/S. 483 of BNSS for grant of interim bail. Applicant has been arrested on 10/12/2024 in connection with Crime No.653/2024 registered at Police Station- Barnagar, District Ujjain for the offence punishable under Ss. 109, 296, 191(2), 191(3), 190, 103(1) of BNS and Sec. 25 of Arms Act, 1959. His earlier bail application was dismissed as withdrawn vide order dtd. 2/9/2025 passed in M.Cr.C. No.38500/2025.

(2.) Learned counsel for the applicant pressed for temporary bail to attend the marriage of his daughter. The marriage of applicant's daughter is likely to be held 1/1/2026. Being father, he has to participate in many rituals, therefore, he sought two months' period for interim bail. Marriage card is attached with the application. Thus, prayed for temporary bail.

(3.) Learned counsel for the respondent/State verified the fact and submitted that daughter of applicant is going to be wedded on 1/1/2026.