MANISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.231 dtd. 8/5/2022 registered under Sec. 170 IPC and Sec. 61 of Punjab Excise Act at Police Station Sector 27, Sonipat.

(2.) The petitioner was apprehended from the spot. As per the allegation in the FIR :-

(3.) Counsel for the petitioner submits that the petitioner is behind bars since 8/5/2022 and as to whether offence under Sec. 170 IPC is made out or not will be a debatable question. Further he submits that there is no other case pending against the petitioner.