VIKAS Vs. STATE

JUDGEMENT

(1.) The present application has been moved seeking an early hearing.

(2.) For the reasons stated in the application, it is allowed.

(3.) The present application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 on behalf of the applicant seeking regular bail in FIR bearing No. 228/2020 registered at Police Station Narela for an offence punishable under Sec. 302/34 of the Indian Penal Code, 1860.