Rajasthan High Court:  A Division bench of Manindra Mohan Srivastava, CJ. and Madan Gopal Vyas J. allowed the application and granted bail for a period of 15 days.

The instant application was filed for grant of temporary bail has on the ground that the appellant’s daughter namely, Ramila is getting married and the presence of the appellant is necessary to perform Kanyadan and other ceremonies in the marriage.

Counsel for the State submitted that the present temporary bail application has been verified and it is found that the appellant’s daughter is getting married on 28-04-2022

The Court held “Taking into consideration the ground, on which the temporary bail is sought, we are inclined to allow the application to the extent that the appellant shall be released on temporary bail upon furnishing a personal bond of Rs.25,000/- along with two local sureties…” [Ratna v. State of Rajasthan, 2022 SCC OnLine Raj 739, decided on 20-04-2022]


Appearances

For Applicant(s): Mr. Jagatveer Singh Deora

For Respondent(s): Mr. R.R. Chhaparwal


Arunima Bose, Editorial Assistant has reported this brief.

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