HAWA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case has been taken up for hearing through video conferencing.

(2.) The petitioner has filed the present (second) petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.450 dated 07.07.2018 under Sections 323, 326, 307 and 507 of the Indian Penal Code, 1860 (for short, 'the IPC') and Section 25 of the Arms Act, 1959 registered at Police Station Gharaunda, District Karnal.

(3.) His first petition was dismissed as withdrawn by this Court vide order dated 05.11.2019.