LAXMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present interim bail application under Sec. 439 Cr.P.C. has been filed by the petitioner on the ground that his marriage is scheduled to be solemnized on 4/4/2024.

(2.) Learned counsel for the petitioner submits that as the petitioner's marriage is to be solemnized on 4/4/2024 with one Manisha D/o Om Prakash Siyag R/o Janglu, Nokha District Bikaner and as the functions of the marriage ceremony are to be undertaken, the presence of the petitioner is essential.

(3.) In this regard, learned counsel has placed on record the invitation card of marriage of the petitioner. In such circumstances, it is prayed that the petitioner may be released on interim bail for a period of 30 days.