SANJEEV Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 0080 dtd. 6/2/2021, registered under Ss. 148, 149, 285, 323, 427, 506, 387, 452, 307 and 75 of the IPC read with Sec. 25 of the Arms Act at Police Station Krishna Gate,, Thanesar, District Kurukshetra, Haryana.

(2.) Learned counsel for the petitioner relies upon the order dtd. 12/10/2021 passed in CRM-M No.41936-2021.

(3.) The operative part of the order dtd. 12/10/2021 reads as under:-