CHANDER PRAKASH VERMA Vs. STATE

JUDGEMENT

(1.) Petitioner seeks interim bail in FIR No.79/2019 under Sections 380/381/411/34 IPC, Police Station Nihal Vihar on the ground of his marriage, which is scheduled for 13.03.2019.

(2.) Learned APP for the State, under instructions, submits that the factum of marriage has been verified and as per the communication received from Mr. Anil Kumar, Pradhan, Gram Panchayat, marriage is scheduled on 13.03.2019.

(3.) By order dated 14.02.2019, petitioner has been directed to be released on custody parole.