RAJESH NAGPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case has been taken up through video conferencing in view of the outbreak of Pandemic COVID-19.

(2.) The present petition has been filed under Section 439 Cr.P.C. for grant of Regular Bail to the petitioner in Case FIR No.257 dated 24.06.2020, registered under Sections 307, 34 IPC and Section 27 of the Arms Act, 1959 at Police Station City Kaithal, District Kaithal.

(3.) The petitioner was arrested in this case and has remained in detention for more than five months since 24.06.2020.