DEEPAK 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.84 dated 14.2.2020 registered under sections 379-B, 341 I.P.C and sections 25, 54, 59 of Arms Act at Police Station, City Mahendergarh, District Mahendergarh.

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