RAMESHWARLAL SUTHAR Vs. STATE

JUDGEMENT

(1.) The defects pointed out by the Registry is that the FIR No.14/2022 is registered at Police Station Oshiwara, District Mumbai (Maharashtra), which is out of the jurisdiction of this Court. Indisputably, the petitioner is seeking a transit bail for a limited period so that he can be able to approach the court having the territorial jurisdiction. Thus, the defect is over-ruled.

(2.) Heard learned counsel for the petitioner and the learned Public Prosecutor and perused the material available on record.

(3.) Learned counsel for the petitioner submits that the petitioner is a permanent resident of village Dujasar of District Nagaur in the State of Rajasthan. He is serving as Doctor in the Indian Army and presently deployed at Pokaran (Rajasthan). His marriage with the complainant of this case got solemnized on 1/2/2017 as per Hindu rituals. The marriage was solemnized at village Mulwas Silwa of District Bikaner.