Ram Chand Gupta, J. - (1.) THE present petition has been filed under Section 439 read with Section 482 of the Code of Criminal Procedure for releasing the Petitioner on interim bail for 15 days to attend the marriage ceremony of his niece (Bhanji), Minaxi, daughter of Smt. Suresh Devi.
(2.) NOTICE of motion. On the direction of the Court, Mr. Inderesh Goel, Additional Advocate General, Haryana, who is present in Court, accepts notice on behalf of the Respondent -State.
(3.) LEARNED Counsel for the Petitioner is directed to supply copy of the paper book to learned State counsel during the course of the day.;