INDERAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition filed under Section 439 Cr.P.C. is for grant of bail to the petitioner in case FIR No.57, dated 21.2.2011, under Sections 148, 149, 332, 353, 224, 307, 395, 302, 120-B IPC and under Section 25 of the Arms Act, registered at Police Station Hodal, District Palwal.

(2.) I have heard learned senior counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Palwal, vide which application filed on behalf of the petitioner for bail was dismissed.

(3.) This is third application for regular bail filed on behalf of the petitioner-accused. First application was got dismissed as withdrawn vide order dated 6.3.2012 passed in Crl.M.No.M-2978 of 2012. Second application was also got dismissed as withdrawn vide order dated 16.8.2012 passed in Crl.M.No.M-23496 of 2012.