ANUJ SINGH Vs. STATE

JUDGEMENT

(1.) Petitioner seeks interim bail for 20 days in FIR No.61/2018 under Sections 392/397/506/411/120B/34 IPC, Police Station Jama Masjid on the ground of marriage of his sister. As per the petitioner, the functions for marriage are to commence from 28.01.2019 and go on till morning of 30.01.2019.

(2.) Status report has been filed, which has confirmed the factum of marriage. As per the status report, enquiry has revealed that the petitioner is the only male member in the family to look after the arrangements of the marriage of his sister.

(3.) Keeping in view of the totality of facts and circumstances of the case, I am of the view that the petitioner is entitled to be released on interim bail for a period of 2 weeks from the date of his release.