REHAN SHEIKH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is first 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 sister.

(3.) Counsel for the applicant has submitted that the applicant is seeking temporary bail on the ground of marriage of his sister, which is to take place from 07/02/2026 to 10/02/2026 and there is no male member in his family to make all arrangements as his father has died on 11/08/2024 and there are no criminal antecedents against the applicant. 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.