OMARAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is third 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 son.

(3.) Counsel for the applicant has submitted that the applicant is seeking temporary bail on the ground of marriage of applicant's son which is to be scheduled on 16/1/2025. It is also submitted that the applicant is lodged in jail since 10/8/2024 and his presence is required for the marriage. Hence, it is submitted that the application be allowed and he be released on temporary bail.