DEEPAK Vs. STATE OF HARYANA

JUDGEMENT

(1.) Noticing the prayer made in the application, it is allowed.

(2.) Date of hearing of the main case is advanced from 26/8/2022 to today and it is ordered to be taken up on Board.

(3.) Instant petition has been filed under Sec. 439 Cr.P.C., seeking grant of regular bail to the petitioner in case FIR No.408 dtd. 8/7/2021 registered under Ss. 376(2)(n), 452, 506 of Indian Penal Code, 1860 and Sec. 3 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, however, Sec. 452 IPC was deleted and Sec. 450 IPC was added later on, at Police Station City, Sonipat (Annexure P-1).