SAMARPAN SHARMA Vs. INDRANI DAS

JUDGEMENT

(1.) This is an application challenging an order dated 15th September, 2020 passed by the learned Additional Session Judge, Birbhum at Rampurhat in Criminal Misc. Case No. 217 of 2020, thereby, inter alia, granting interim bail to the accused-petitioner on condition that the accused would marry the victim within a month from the date of release on bail.

(2.) Affidavit of service filed on behalf of the petitioner is taken on record. It does not appear that the notice could reach the defactocomplainant.

(3.) However, a copy of the intimation served upon the defactocomplainant victim by the Investigating Officer of the case as filed on behalf of the State is taken on record. It shows that the defactocomplainant was indeed notified about the pendency of the instant revision on 09.12.2020.