AMIT NAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsels for the parties including the counsel appearing for the complainant.

(3.) The accused appellant is facing trial for alleged commission of an offences under Section 302, 147, 148, 149, 452, 307, 436, 323, 332, 353, 427, 114 of Indian Penal Code. There are a number of other accused who, however, have not chosen to move this Court for bail, as yet.