RATNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) This application for grant of temporary bail has been filed on the ground that the appellant's daughter namely, Ramila is getting married on 28/4/2022 and the presence of the appellant is necessary to perform Kanyadan and other ceremonies in the marriage.

(3.) Upon verification, learned Public Prosecutor for the State would submit that the ground, upon which the present temporary bail application has been filed, has been verified and it is found that the appellant's daughter is getting married on 28/4/2022.