PARVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order, CRM-M-18641-2020-Parveen Vs. State of Haryana and another and CRM-M-19231-2020-P@M Vs. State of Haryana, shall stand disposed of.

(2.) In both the petitions, the prayer is to grant bail pending trial in a criminal case arising from FIR No.190 dated 07.07.2019 registered under Sections 285, 392 of the Indian Penal Code, 1860 and under Section 25 of the Arms Act. Subsequently, offences were added under Section 395, 397, 420, 467, 468, 471 of IPC, at Police Station Nangal Choudhary, District Mahendergarh, Haryana.

(3.) P@M and Parveen are in detention from 30.07.2019 & 04.08.2019 respectively.