SATISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) Through this petition, the petitioner seeks regular bail in case bearing FIR No.140 dtd. 8/6/2021, registered at Police Station Chhainsa, Faridabad, under Ss. 148, 149, 341, 324, 307, 379-B and 506 IPC and Sec. 25 of the Arms Act, 1959 (final report submitted under Ss. 324, 325, 341, 307, 506 and 34 IPC and Sec. 25 of the Arms Act, 1959).

(3.) As per the prosecution version, the petitioner and other co- accused in furtherance of their common intention had given knife blows to Parveen after having caught hold of him.