RANJIT BAJAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned Counsel for the petitioner at the outset has submitted that the application seeking transfer of the criminal complaint and transfer of the investigation in the present FIR filed in the Supreme Court has been withdrawn.

(2.) Heard learned Counsel for the parties.

(3.) The petitioner seeks regular bail in a case registered against him on 30.1.2010 at Police Station Chandimandir, District Panchkula for the offences under Sections 323, 307, 506, 295-A read with Section 34 Indian Penal Code ( 'IPC' for short).