ANTIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed the present (first) petition under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.277 dtd. 11/3/2020 registered under Ss. 148, 120-B, 186, 201, 307, 323, 324, 332, 353 and 506 read with Sec. 149 of the Indian Penal Code, 1860 and Sec. 25 of the Arms Act, 1959 at Police Station City Sonipat.

(2.) The petitioner being in custody has filed the present petition for grant of regular bail.

(3.) The petition has been opposed by the respondent-State in terms of status report filed by way of affidavit of Dr. Ravinder Kumar, HPS, Deputy Superintendent of Police, City Sonipat in the Registry of this Court which is taken on record.