ROHIT VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is second regular bail petition filed in case of FIR No. 166 dtd. 17/6/2021, under Ss. 147, 149, 323, 365, 379-A IPC and lateron added Sec. 341, 120-B, 379B (379A has been deleted) IPC registered at Police Station Dujana, District Jhajjar.

(2.) Earlier petition filed was dismissed on 2/6/2022 by passing a reasoned order.

(3.) While dismissing the earlier petition it was noticed that the main argument for seeking bail was that matter has been compromised. The prayer was rejected considering seriousness of allegations and there are chance of petitioner influencing the witnesses.