Joraram vs State Of Rajasthan
2021 Latest Caselaw 11052 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 418/2021

Joraram S/o Shri Pappu Ram, Aged About 26 Years, B/c Nayak, R/o Village Amarpura, Tehsil Pugal, District Bikaner (Raj.)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Mahesh Kumar Sani, Adv. For Respondent(s) : Mr. Farzand Ali, GA-cum-AAG assisted by Mr. Abhishek Purohit, Adv.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order

16/07/2021 The petitioner is seeking interim bail on the ground that his sister Ms. Sunita is to be married on 18.07.2021.

Learned Public Prosecutor has submitted a verification report dated 16.07.2021 received from the SHO, PS Pungal, District Bikaner which confirms the fact that Ms. Sunita is to be married with Manoj Kumar on 18.07.2021.

On going through the impugned judgment, it is apparent that the petitioner is not the only brother of Ms. Sunita as name of his elder brother Omaram is reflected from the evidence led on record. It is apparent that all other family members including the parents, brother, sister etc. are available in the family who can perform the requisite ceremony for the marriage of the girl.

Thus, there is no merit in this application and the same is rejected.

(MANOJ KUMAR GARG),J (SANDEEP MEHTA),J

21-MS/-

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