KALU KHAN @ KASAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the instant misc. petition, the petitioner has approached this Court praying for extension of the interim bail granted to the petitioner by the trial Court by order dated 18.5.2015 for participating in his daughter's wedding.

(2.) As per the order dated 18.5.2015, the petitioner's daughter is to be married on 11.6.2015. The trial Court has granted interim bail to the petitioner from 6.6.2015 to 12.6.2015.

(3.) In the opinion of this Court, the date of surrender given to the petitioner is just after one day of his daughter's wedding and thus, it is an extremely onerous condition. A father would require a few more days' breathing time to complete the necessary formalities after his daughter's wedding. In this background, the prayer made in the instant misc. petition deserves to be accepted and it is directed that the interim bail granted to the petitioner by the trial Court vide order dated 18.5.2015 shall remain in force till 17.6.2015.