HARMANPREET Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Court has been convened through video conferencing due to Covid-19 pandemic.

(2.) Reply to the application by way of affidavit of Assistant Commissioner of Police, Panchkula has been filed on behalf of the State.

(3.) Instant petition has been filed under Section 439 of Cr.P.C. for grant of interim bail to the petitioner, Harmanpreet, for a period of two months in case FIR No.26, dated 14.03.2017 registered under Sections 148, 149, 285, 302, 364, 452 of the Indian Penal Code and Sections 25 of the Arms Act, 1959, at Police Station Mansa Devi, District Panchkula.