CRLA/124/2021
2023 Latest Caselaw 256 UK

                   Office Notes, reports,
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      12.01.2023
                                            CRLA No. 124 of 2021
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Pankaj Purohit and Mr. Ramji Shrivastava, Advocates, for the appellant/applicant.

Mr. T.C. Aggarwal, Deputy Advocate General, along with Mr. Tumul Nainwal, Brief Holder, for the State.

The applicant, who is languishing in jail after the judgment of conviction, has sought a Short Term Bail (IA/8/2023), on the ground, that the marriage of his daughter is scheduled to be solemnised on 28.01.2023, hence he has sought a short term release for 45 days.

Considering the exigencies and the necessity of the presence of a father in the marriage of his daughter, the applicant is hereby directed to be released for a period of 45 days from the date of his actual release, subject to furnishing of his personal bond and two sureties each of the like amount to the satisfaction of the Magistrate concerned.

He is directed to surrender back, as soon as the aforesaid period of 45 days expires.

Sharad Kumar Sharma, J.) 12.01.2023 Mahinder/