MALAK SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.

(2.) Prayer in this petition filed under Section 439 Cr.P.C. is for grant of interim bail to the petitioner for a period of 30 days in FIR No.213 dated 20.03.2019 under Sections 148, 149, 307, 323, 325 and 506 IPC as well as under Section 25 of the Arms Act, 1959 and Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 registered at Police Station Assandh, District Karnal on account of death of the father of the petitioner and to manage the crop.

(3.) Learned counsel for the petitioner submits that the petitioner is in custody since 25.11.2019. He has filed a separate petition for regular bail before this Court i.e. CRM-M-4753 of 2020 which is pending for hearing on 20.05.2020. The said case was fixed for 24.03.2020 before this Court, but on account of the outbreak of COVID-19, the Court is not working regularly and the case was adjourned to 20.05.2020.