AKIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is second bail application filed by applicant under Sec. 483 of BNSS, 2023 / 439 of Criminal Procedure Code, 1973 for grant of temporary bail on account of marriage of applicant's daughter and get himself operated upon for bypass surgery.

(3.) Learned counsel for the applicant has submitted that the applicant is seeking temporary bail on the ground of marriage of applicant's daughter which is to take place on 02/01/2026 to 06/01/2026 and also for getting himself operated upon as the Super Specialty Hospital, Indore and M.G.M. Medical College, Indore has recommended bypass surgery after his coronaryangiography is attempted. Counsel has submitted that the applicant also wants to get himself treated at private hospital and in such circumstances, he may be granted temporary bail for a period of six months.