BALWANT Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM-30664-2020

(2.) For the reasons mentioned in the application, the same is allowed and the petitioner is exempted from filing certified/true typed copies of bail orders of co-accused, copies of which are taken on record as Annexures P-17 and P-18. CRM-M-38424-2020

(3.) The petitioner has filed the present (first) petition under Section 439 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C") for grant of regular bail in case FIR No.95 dated 19.06.2020 registered under Sections 147, 148, 323, 325 and 506 read with Section 149 of the Indian Penal Code, 1860 (for short, "the IPC") at Police Station Bond Kalan, District Charkhi Dadri to which Sections 307 and 302 of the IPC were added later on.