DEEPAK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 438 Cr.P.C for grant of pre-arrest bail to the petitioner in a criminal case arising from FIR No.539 dated 29.10.2019, registered under Section 148, 149, 307, 323, 324, 341, 506 IPC and Section 302 IPC (added subsequently) at Police Station City Fatehabad, District Fatehabad.

(2.) The case of the prosecution has been noticed by the learned Additional Sessions Judge, Fatehabad in para 2 of the order, which is extracted as under:-

(3.) Reply to the petition has been filed by way of affidavit of DSP City Fatehabad.