RABI BARIHA @ RAJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) Petitioner seeks benefit of regular bail pending trial in FIR No.175 dated 07.12.2019, under Sections 148, 149, 302 and 323 of IPC, registered at Police Station Alewa, District Jind.

(3.) Counsel for the parties have been heard.