(1.) This is the second petition that has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 201 dtd. 28/8/2019, registered under Ss. 307, 323, 379-B, 427 and 506 of the IPC at Police Station Badhra, District Charkhi Dadri.
(2.) Custody certificate, filed by learned State counsel in Court today, is taken on record.
(3.) A perusal of the custody certificate shows that that the petitioner is involved in a number of other FIRs under the different provisions of the IPC, like Ss. 307, 392, 394, 379, 380, 457, 354 etc. as well as under the provisions of Arms Act and he stands convicted in some of the FIRs, apart from facing trial in many other cases.