SHANU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the applicant's first bail application filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Sec. 439 of Cr.P.C. as he is implicated in connection with Crime No.630/2022 registered at Police Station Hira Nagar, District- Indore (MP) for offence punishable under Sec. 302,307,213,176,120 of the BNS and Sec. 25 and 27 of the Arms Act. The applicant is in custody since 21/7/2022. However, on the ground of the applicant's younger brother-Rohan, temporary bail is being sought.

(3.) Counsel for the applicant has submitted that the applicant is lodged in jail for more than three years, i,e, since 21/7/2022 and the conclusion of trial will take sufficiently long time. It is further submitted that the applicant's younger brother Rohan marriage is going to be held of 26/2/2026 and copy of the invitation case is also filed on record, thus, temporary bail be granted to the applicant for a period of two weeks.