PARVEJ KHAN Vs. UOI

JUDGEMENT

(1.) The matter comes up for orders on I.A. No. 01/2019 for releasing the accused-petitioner Parvej Khan on temporary bail on the ground that his younger brother Parvat Khan is to be married on 15/2/2019 and thus he craves interim bail for ten days. The factum of marriage of Shri Parvat Khan has been verified by Inspector, CBI and factual report has been furnished before the Court to this effect. It is an admitted position that accused was granted interim bail by this court and he availed of the said facility for a period of about one and half years without flouting any condition of the bail order.

(2.) Learned counsel Shri Rajpurohit has opposed the submissions advanced by applicant's father.

(3.) Having regard to the facts and circumstances as available on record, this Court is of the opinion that the petitioner Parvej Khan deserves to be released on interim bail for a period of ten days from the date of his actual release so as to enable him to participate in the wedding ceremonies of his younger brother Parvat Khan.