AJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition for regular bail filed under Section 439 Cr.P.C. on behalf of the petitioner in case FIR No.131 dated 12.07.2019, under Sections 307, 506, 328, 148, 149, 323 and 120-B of the IPC, registered at Police Station Bass, Police District Hansi.

(2.) The petitioner has remained in detention in the present case for over 4 months since 06.09.2020.

(3.) In the meantime, Challan against the petitioner has already been submitted, after completion of the investigation.