- (1.) I.A. No. 699 of 2011.
(2.) HEARD learned Counsel for the Appellant No. 3, Rahamtali Mian, who has moved this Interlocutory Application No. 699 of 2011 seeking temporary bail on the ground of marriage of his son and daughter. Learned Counsel for the Appellant No. 3 submitted that Appellant No. 3 was convicted vide judgment dated dated 15th December, 2005 and he has already served sentence of about nine years and now he is of the age of above seventy years. It is also submitted that in view of the marriage of his son and daughter, which is going to be taken place on 15th and 16th May, 2011 respectively, he may be granted temporary bail.
(3.) LEARNED A.P.P submitted that although the Appellant has sought temporary bail, but in fact he has prayed for bail for the entire period of the pendency of the bail henceforth.;