AMIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the second petition that has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 111 dated 13.03.2018, registered under Sections 302, 120- B, 34 of the IPC and Sections 25, 27 of the Arms Act, 1959 at Police Station Kharkhoda, District Sonipat.

(2.) The first petition, bearing CRM-M-17336-2019, was dismissed as withdrawn on 30.09.2019.

(3.) Learned counsel for the petitioner submits that petitioner is in judicial custody for the last about 03 years and 04 months and he is not involved in any other case.