MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application by Mohinder Singh, appellant applicant, for grant of interim bail.

(2.) IT has been stated in the application that the marriage of Basant Kaur. sister of the appellant applicant is to be solemnized on September 14. 1988; that the father of the appellant-applicant is dead and that the appellant applicant has to make arrangements for this marriage. In support this application. the invitation card relating to this marriage and a resolution passed by the village Panchayat verifying these facts has been appended.

(3.) KEEPING in view all the facts and circumstances of the cape. We allow this application and grant interim bail to Mohinder Singh, appellant-applicant, for fifteen days on his furnishing bail-bonds to the satisfaction of the Chief Judicial Magistrate, Bathinda.