FIROZ ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application for cancellation of anticipatory bail granted to opposite party Nos. 2, 5 by order dated 17.7.2006 passed in Cr.Misc. No. 24663 of 2006.

(2.) HEARD Mrs. Pallavi Mishra, learned Advocate of the petitioner as well as Mr. Raghib Ahsan, learned Advocate of opposite party Nos. 2 to 5.

(3.) THE learned Advocate appearing on behalf of the opposite parties submitted that the order of grant of anticipatory bail was not passed on the basis of Nikahnama rather the order was passed on considering this fact that the girl, namely, Gazala Parveen, who was a major girl, informed the Court that she had performed marriage with Rashid Shamim @ Munna with her own free will and consent.