- (1.) The instant I.A. No. 3581 of 2016 has been filed praying therein to release the appellant on bail during the pendency of the appeal after suspending the sentence.
(2.) Heard Mr. A.K.Kashyap, learned senior counsel for the appellant as well as learned Addl. P.P. for the State and learned counsel for the informant.
(3.) Learned counsel for the appellant submits that a false case has been instituted against the present appellant and this complaint case was filed after three years of occurrence. He also denied the Nikahnama i.e Exhibit-A, A/1. Learned counsel for the appellant further submits that there was a love affairs between the victim and the appellant therefore, he may be released on bail.;