MANPREET @ NANU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Petitioner seeks benefit of regular bail pending trial in case FIR No.834 dated 10.8.2019 under sections 148, 149, 302, 452, 120-B and 212 I.P.C registered at Police Station, City Thanesar, District Kurukshetra.

(3.) Counsel for the parties have been heard.