RAMESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Ramesh Kumar son of Hari Chand, has preferred the instant petition for the grant of interim bail, to enable him to perform the marriage ceremony(Kanyadan) of his daughter, which is stated to be solemnized on 26.03.2013.

(2.) NOTICE of the petition was issued to the State.

(3.) AS is evident from the record, the petitioner claimed that the marriage of his daughter is to be solemnized on 26.03.2013 and being a father his presence is essential, to perform her religious marriage ceremony(Kanyadan). In order to substantiate his plea, the petitioner has placed on record the copies of Invitation Cards(Annexures P-2 and P-3) and affidavit(Annexure P-4) of Des Raj Bika son of Dhalu Ram, Municipal Councilor, Ward No.16, Tohana, which would reveal that the marriage of Shalu, daughter of the petitioner, is fixed for 26.03.2013 with Suresh son of Hans Raj. Not only that, the factum of marriage of the daughter of the petitioner, is also corroborated from the police report dated 23.03.2013 of Police Station City Tohana.