Hari Singh and Bhawani Singh vs State of Rajasthan

Inder Sen Israni, J.—Heard learned Counsel for the petitioner as also the learned Public Prosecutor for the State.

The learned Counsel for the petitioner gives out that the marriage of the daughter of petitioner Bhawani is to take place on 7th June, 1987.

It is further submitted that the marriage of Balabai, who is niece of petitioner Hari Singh, is also to take place on the same date. The father of Balabai, Kishan Lai, is not traceable for the last few years, and the only male member in the family, Roop Chand, is a boy of 14 years of age. An application in this respect has also been moved by both the persons in the court of Additional Sessions Judge, Kishangarhbas, where certificates of the Sarpanch and the Pradhan, along with the marriage-cards, which have been produced here also, were filed.

In the facts and circumstances of the case, I am inclined to grant interim bail to the petitioners from 3rd June to 13th June, 1987. The petitioners be released on bail on each of their furnishing a personal bond in the sum of Rs. 5,000/- together with one surety in the like amount, to the satisfaction of Additional District Judge, Kishangarhbas.

The petitioners are directed to surrender before the Superintendent, Central jail, Alwar, on the afternoon of 14th June 1987.