MANISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this application filed under Section 482 Cr.P.C. is to place on record documents Annexures P-12 and P-13.

(2.) For the reasons stated in the application, same is allowed and the documents Annexures P-12 and P-13 are taken on record, subject to all just exceptions.

(3.) Prayer in this petition filed under Section 439 Cr.P.C. read with Section 482 Cr.P.C. is for grant of regular bail to the petitioner, pending trial, in case FIR No.413 dated 04.11.2018 registered under Sections 363, 366-A and 34 of IPC (Section 6 of POCSO Act added lateron) at Police Station Chand Hut, District Palwal.