AKMAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) When the matter is called out, the learned counsels for the parties have appeared.

(2.) Both the parties are physically present in the Court today. The opposite party no.2 Sk. Jahangir is present along with his daughter and the petitioner is present in the court with his brother.

(3.) It is submitted that nikah has already been performed between the petitioner and the daughter of the opposite party no.2.