VIPIN @ MANNU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Petitioner seeks benefit of regular bail in case FIR No.0693 dated 19.11.2018 registered under sections 307, 216, 120-B, 34 I.P.C and section 25 of Arms Act at Police Station, Civil Lines, District Hisar.

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