MOHIT ALIAS RONALDO Vs. STATE OF HARYANA

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) Petitioner seeks regular bail pending trial in FIR No.24 dated 11.01.2019, under Sections 202/212/302/34 IPC and Section 25/54/59 of Arms Act,1959, registered at Police Station Shivaji Colony, Rohtak, Haryana.

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