NARESH Vs. STATE

JUDGEMENT

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

(2.) The instant temporary bail application has been filed by the accused-petitioner on the ground of marriage of his sister which will be solemnized on 25/6/2019. In support of the averments made in the bail application, photo-copy of marriage card and certificate issued by Parsad of Ward No. 12, Nagar Parishad, Bhilwara have also been filed.

(3.) Learned Public Prosecutor has submitted a report received from the Police Station Pratapnagar, Bhilwara verifying the fact of marriage of petitioner's sister.