- (1.) Anticipatory bail application filed by petitioner, Vikash Kumar Singh @ Vikas Kumar in connection with Sidhgora P.S. Case No. 124 of 2010 corresponding to G.R. No. 1851 of 2010 pending in the court of learned Chief Judicial Magistrate, East Singhbhum, Jamshedpur is moved by Sri Laljee Sahay, counsel for the petitioner and opposed by Sri Sanjay Kumar, counsel for the informant.
(2.) It is submitted by Sri Laljee Sahay that the informant is not capable of living conjugal life and therefore it is impossible for the petitioner to live with her as husband and wife.
(3.) It appears that petitioner came to know regarding the alleged incapability of the informant on the next day of marriage, which took place in the month of June 2009. But, uptill now, he has not taken any legal recourse available under the law. This prima facie shows that the allegation made by the petitioner is only a defence for this case. Under the said circumstance, I am not inclined to enlarge the petitioner, above named, on anticipatory bail. Hence, this anticipatory bail application rejected.;