MOHD. SHAHID Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Section 439 Cr.P.C for grant of bail in connection with Crime No.16/2019, registered at Police Station - Bargonda, Indore for commission of offence punishable under Sections 341, 147, 148, 149, 427 and 302 of IPC and sec. 25(1)(b) of the Arms Act.

(2.) Learned counsel for the applicant submits that marriage of the applicant's daughter Aasifa is going to be solemnized on 7.11.2019 and applicant has to perform some ceremonies. Under these circumstances, learned counsel prays for grant of temporary bail to the applicant for a period of 7 days.

(3.) Factum of marriage of applicant's daughter has been verified by learned Public Prosecutor and is has been found to be correct.