OMARAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This misc. criminal case has been filed by the applicant under Sec. 528 of BNSS, 2023 seeking modification of the order passed by this Court on 09/01/2026 in M.Cr.C. No.979/2026, wherein this Court has allowed the temporary bail of the applicant for a period of 7 days to allow the applicant to solemnize the marriage of his son.

(2.) After the aforesaid order was presented in the trial Court, it has been informed by the concerned Narcotic Cell that the marriage of the applicant's son Dinesh has already been solemnized and the information regarding his marriage on 16/01/2026 has been found to be false.

(3.) Counsel for the applicant has drawn the attention of this Court to various documents filed by the applicant to submit that as per their custom of Vishnoi community, his son's informal marriage was already solemnized while he was child only, and now he is major and as per the further rituals, the bride is to be brought to the applicant's home, which is called Muklawa (Gona), and even in the invitation card, it is clearly mentioned that it is the applicant's son's marriage/Muklawa with Raveena.