BHARAT SHIV RATTAN 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.88 dtd. 2/2/2019, registered under Ss. 148, 149, 323, 365, 379-B and 506 IPC (Sec. 201 IPC added later on) and Sec. 25 of the Arms Act, at Police Station City Narnaul, District Mahendergarh, Haryana.

(3.) The status report by way of affidavit dtd. 22/1/2022 of the Deputy Superintendent of Police, Narnaul, District Mahendergarh, already filed in the Registry, is taken on record.