FAKRUDDIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Crl.M. No. 8470 of 2011.

(2.) THIS application has been filed for placing on record Annexure P -2. The application stands allowed. Document Annexure P -2 is taken on record subject to all just exceptions.

(3.) PETITIONER - Fakruddin has applied for grant of regular bail in FIR No. 53 dated 27.3.2010 under Sections 147, 148, 149, 332, 353, 186, 307, 427 IPC, registered at Police Station Bawal, District Rewari.