SHAHID Vs. STATE OF HARYANA

JUDGEMENT

(1.) This second petition is filed seeking regular bail in FIR No. 145, dtd. 26/5/2020, under Ss. 307 read with Sec. 34 of Indian Penal Code, 1860 and Sec. 27 of Arms Act, 1959 (subsequent Sec. 302 IPC has been added and Sec. 307 IPC has been deleted), registered at Police Station Hathin, Palwal, District Palwal. Earlier petition was withdrwan on 23/3/2021 with liberty to revive the prayer at a later stage.

(2.) Learned counsel for the petitioner claims parity with co-accused Sagar who was granted regular bail by this court on 11/11/2022.

(3.) The following order was passed by this Court on 11/11/2022:-