AJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the petitioner has pointed out that Sec. 201 IPC has been added later on in the FIR and thus, has orally prayed that the said Sec. 201 IPC be read into the head note as well as prayer clause of the present petition.

(2.) In view of the oral prayer made, Sec. 201 IPC be added in the head note as well as in the prayer clause of the present petition and the Registry is directed to carry out the necessary correction.

(3.) This is a first petition under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in FIR no.806 dtd. 24/12/2021 registered under Ss. 379, 420 IPC (Ss. 120B and 201 IPC added later on) at Police Station Azad Nagar, Hisar, District Hisar accordingly.