BUNTY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The present petition has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the petitioner in FIR No.218 dtd. 31/8/2021 under Ss. 379-A and 34 of the Indian Penal Code, 1860 registered at Police Station City Safidon, District Jind.

(3.) Learned counsel for the petitioner would contend that the petitioner is a 21 years' old boy and has falsely been implicated in the present case. He has no criminal antecedents. It has further been contended that the challan has been presented in Court and charges have also been framed against the petitioner and he has been in custody since 1/9/2021.