JAGDISH RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 439 CrPC for grant of regular bail to the petitioner in case FIR No.107 dtd. 5/7/2016 registered under Ss. 109, 111, 460, 394 read with Ss. 397, 201, 411, 302, 120-B IPC at Police Station Kalka, District Panchkula during pendency of the trial. A further prayer has also been made for grant of interim bail to the petitoner under Sec. 167(2) Cr.P.C. to attend the marriage of his daughter, which is fixed for 19/2/2019.

(2.) The prayer under Sec. 167(2) Cr.P.C. cannot be accepted as this petition has been filed under Sec. 439 Cr.P.C. However, learned counsel for the petitioner has restricted her prayer for interim bail to the petitioner on the occasion of marriage of his daughter.

(3.) Learned State counsel on instructions from ASI Nasib Singh has affirmed the factum of marriage of daughter of the petitioner, which is scheduled to be performed on 19/2/2019 and 20/2/2019 as reflected in the marriage card annexed with the petition.