DINESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) FIR No. Dated Police Station Ss. 239 31/7/2020 Badshahpur, 147, 148, 149, 186, Gurugram 323, 325, 341, 342, 353, 364, 427 and 506 IPC The petitioner, incarcerating upon his arrest for causing assault, has come up before this Court seeking regular bail.

(2.) Para 9 of the bail petition and status report mentions no criminal history.

(3.) Briefly, the allegations against the petitioner are that the petitioner chased thecomplainant, gave merciless beatings and kidnapped him. The beatings led to fracture and they also caused obstruction in public duties. Based on these allegations, the Police registered the FIR mentioned above.