MANISH KUMAR Vs. STATE

JUDGEMENT

(1.) The present application under Sec. 439 of the Code of Criminal Procedure, 1973 ('CrPC') seeks regular bail in case FIR No. 307/2020, under Ss. 302/323/34 of the Indian Penal Code, 1860 ('IPC') registered at PS Begumpur, North-West.

(2.) The facts of the present case, as stated in the status report dtd. 24/7/2023, authored by SHO, PS Begumpur, are as under:

(3.) Learned counsel for the applicant submitted as under:-