RAJENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present interim bail application has been filed by the petitioner on the ground of marriage of the brother of the petitioner.

(2.) Learned counsel for the petitioner submits that the marriage of the petitioner's brother is going to be solemnized on 24/2/2024 and the presence of the petitioner is very much essential. Therefore, it is prayed in the application that he may be released on interim bail for a period of twenty days.

(3.) Learned Public Prosecutor has verified the fact of marriage of brother of the petitioner but opposed the prayer for interim bail.