SANTOSH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.2063/2026, which is an application filed under Sec. 483 of BNSS for grant of temporary bail on account of marriage of applicant's sister, which is to take place on 19/02/2026.

(2.) The applicant has been implicated in connection with Crime No.149/2023 registered at Police Station Mhow, District Indore (M.P.) for offence punishable under Sec. 420, 467, 468, 471, 406 and 34 of IPC. The applicant is lodged in jail since 06/04/2023.

(3.) Counsel for the applicant has submitted that presently the applicant is seeking temporary bail on the ground of marriage of his sister, which is to take place on 19/02/2026. Counsel has further submitted that the learned Judge of the Trial Court may be directed to verify the factum of marriage and if it is verified, only then the bail may be allowed to be furnished. Hence, it is submitted that the application be allowed and he be released on temporary bail.