MOSIM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the second petition that has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 406 dtd. 22/9/2021, registered under Ss. 407 and 120-B of the IPC at Police Station Sadar Nuh, District Nuh.

(2.) The first petition, bearing CRM-M-6560-2022, was dismissed as withdrawn on 16/3/2022.

(3.) Learned counsel for the petitioner submits that the new ground for filing the present petition is that the investigation is now complete and the offences are triable by the Court of a Magistrate.