VINOD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Has applied for grant of bail in FIR No. 485 dated 9.10.2011 under Sections 186, 332, 353, 333, 506 and 34 IPC (of-fence under Section 333 IPC added later on) registered at Police Station Sector 55, Ballabgarh. District Faridabad. The petitioner was earlier granted concession of bail. He absented from the Court on 17.8.2012 and surrendered before the trial Court on 21.12.2012. Since then he is stated to be in custody.

(2.) So, without commenting on the merits of the case and without prejudice to the proceedings under section 446 Cr.P.C., the application for grant of bail stands accepted.