SURINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case taken up for hearing through Video Conferencing.

(2.) This is the third petition seeking grant of regular bail, the first one having been dismissed as withdrawn on 17.12.2019 and second one dismissed on 18.02.2020.

(3.) The petitioner seeks grant of concession of regular bail in case bearing FIR No. 89 dated 27.05.2019 under Sections 323, 506, 148, 149 IPC (challan presented and charges framed under Sections 307, 323, 506, 34 IPC and Section 25 of the Arms Act) registered at Police Station Guhla, District Kaithal.