JAMNALAL GAYRI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the second bail application filed by applicant under Sec. 483 of B.N.S.S./439 of Criminal Procedure Code, 1973 for grant of temporary bail on the ground of marriage of applicant's brother, the functions regarding which are to take place from 19/2/2026 to 21/2/2026.

(3.) Counsel for the respondent submits that the aforesaid documents have not been verified.