RAVINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed for regular bail under Section 439 of Code of Criminal Procedure in FIR no. 6 dated 12.01.2010, under Sections 302/148/149/323/364 IPC, registered at police station Salhawas, District Jhajjar.

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

(3.) This is 4th application for bail filed on behalf of petitioner- accused before this Court. His earlier bail application was got dismissed as withdrawn vide order dated 06.08.2010 passed in Crl. Misc. No.M-21248 of 2010. Second application for bail filed on behalf of petitioner-accused was dismissed on merit by this Court vide order dated 13.09.2011 passed in Crl. Misc. No.M-27327 of 2011. Third application for bail filed on behalf of petitioner-accused was also got dismissed as withdrawn vide order dated 02.12.2011 passed in Crl. Misc. No.M-35884 of 2011.