IDREESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed the present (first) petition under Section 439 of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C") for grant of regular bail in case FIR No. 11 dated 20.01.2019 under Sections 324 and 307 of the Indian Penal Code, 1860 registered at Police Station Jathlana, District Yamunanagar.

(2.) Learned State counsel has appeared and opposed the bail application.

(3.) I have heard learned counsel for the petitioner and learned State counsel and gone through the record.