PARDEEP RANA @ KALA @ KHAU Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.117/2019 under Sections 302/506/34 IPC and Sections 25/27 Arms Act, Police Station Bawana.

(2.) The petitioner was arrested on 30.06.2009. On 03.06.2011, the petitioner was granted regular bail.

(3.) Thereafter, the petitioner participated in the trial, however, he stopped appearing before the Trial Court and, accordingly, by order dated 27.08.2016, he was declared a proclaimed offender. On 27.10.2017, the petitioner was once again taken in judicial custody and is in custody since then except being released on interim bail on two occasions.