Raghuvendra S. Rathore, J. - (1.) Heard learned Counsel for the parties.
(2.) In this Application for suspension of sentence, the Counsel for accused-appellant has submitted that the appellant may be released on interim bail on account of marriage of his brother and sister going to be solemnised on 3.2.2014 and 5.2.2014 respectively. The fact with regard to solemnisation of the said marriage has been verified by the prosecution.
(3.) Therefore, this application for suspension of sentence is disposed of and the applicant is granted interim bail from 31.1.2014 to 10.2.2014. He shall surrender before the Jail Authority by 7.00 P.M. on 10.2.2014.;