VIKAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner prays for grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.88 dated 12.08.2018, registered under Sections 302, 34 IPC and Section 25 of the Arms Act (Sections 120-B, 420 and 201 IPC added later on) at Police Station Rohrai, Rewari.

(2.) In compliance of the order dated 08.01.2020 passed by this Court, learned State counsel has filed status report along with recovery memo of the recoveries effected from the petitioner. The same is taken on record.

(3.) Copy of disclosure statement of accused in FIR No.19 dated 15.01.2019 registered under Sections 307, 353, 186, 34 IPC and Sections 25/54/59 of the Arms Act at Police Station Sector 10 Gurugram has been placed on record by learned counsel for the petitioner.