OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed by the petitioner, namely, Om Parkash, under Section 439 Cr.P.C. for grant of regular bail in FIR No. 389, dated 01.12.2019, registered under Sections 302/34/341 IPC, at Police Station Sadar Tohana, District Fatehabad.

(2.) In a nutshell, the case of the prosecution has been noticed by the learned Additional Sessions Judge, Fatehabad, in paragraph 2, which is extracted as under:-

(3.) Hearing of the case was held through video conferencing on account of restricted functioning of the Courts.