JAI NARAYAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ajit Kumar, learned counsel for the appellant and Mr. Pankaj Kumar, learned APP for the State on the matter of provisional bail.

(2.) Counsel for the appellant prays for grant of provisional bail for a period of two weeks to the appellant on the ground that the marriage of his daughter is going to be solemnized on 09.05.2016.

(3.) Mr. Pankaj Kumar, learned Addl. P.P. submitted that the factum of marriage is correct which is scheduled to be held on 09.05.2016 as is evident from the statement made in paragraph-4 of the counter affidavit filed by the Officer-in-Charge, Rania Police, Station, District Khunti.