LALIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The hearing of the case was held through video conference on account of restricted functioning of the Courts.

(2.) The petitioner-Lalit son of Jaidev, prays for grant of bail pending trial in a criminal case arising from FIR No.533, dated 28.12.2019, registered under Section 392/397/307/34 IPC and Section 25/54/59 of the Arms Act, at Police Station Chandhut, District Palwal, Haryana.

(3.) In a nutshell, the case of the prosecution has been noticed by the learned Additional Sessions Judge, Palwal, in paragraph 2 of the order dated 06.05.2020, which is extracted as under:-