AI Structured Summary
Not yet generated for this judgment
Judgment
Sashikanta Mishra, J
I.A. No. 190 of 2022
This matter is taken up through hybrid mode.
As directed learned State Counsel has obtained instructions to the effect that the marriage of the daughter of petitioner no.2 is in fact due to be
solemnized on 23rd February, 2022.
Having regard to the facts as above, this Court is inclined to allow the prayer. Let the petitioners be released on interim bail for period three weeks
from the date of their actual release.
After expiry of the aforesaid period of three weeks, the petitioners shall surrender before the court in seisin over the matter, failing which
appropriate warrant may be issued for their production.
The I.A. is disposed of.
Urgent certified copy of this order be granted on proper application...
..................................