SAMI ULLAH Vs. ZULFIKAR NASIR

JUDGEMENT

(1.) Interlocutory Application No.135295 of 2021 preferred on behalf appellant Sami Ullah seeks bail for a period of three weeks to enable the appellant to attend the marriage ceremony of his daughter.

(2.) Notice was issued on the interlocutory application in the earlier part of the day whereafter Mr. Vinod Diwakar, learned Advocate appearing for the State of Uttar Pradesh has entered appearance.

(3.) Mr. Vinod Diwakar has submitted that he has already made enquiries and found out that the marriage of the daughter of the appellant Sami Ullah is to be performed on 22.11.2021 and that he has no objection if appropriate directions are issued to enable the appellant to attend the marriage ceremony of his daughter.