KURBAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Due to the outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.

(2.) Application is allowed and the reply on behalf of respondent No.2 filed along with the application is taken on record, subject to all just exceptions. Office to tag the same at appropriate place.

(3.) The petitioner is aggrieved by the order dated 06.08.2020 (Annexure P-7), passed by the Addl. Sessions Judge, Yamuna Nagar at Jagadhri, vide which respondent No.2 was extended the extraordinary concession of anticipatory bail in case FIR No. 138, dated 21.07.2020, under Sections 120-B, 342, 384, 388, 389, 506, 379-B IPC, registered at Police Station Bilaspur, District Yamuna Nagar. It has been thus prayed that the impugned order (Annexure P-7) be set aside and the concession of anticipatory bail granted to respondent No.2 - Sunil Jhangra @ Sushil Kumar, be cancelled.