MAHESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has been summoned under Section 319 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') to face trial in case First Information Report No. 247, dated May 5, 2002, registered under Sections 364/302/201/34/120-B Indian Penal Code at Police Station Sardar, Gurgaon.

(2.) VIDE order dated March 12, 2004, the petitioner was granted interim bail to the satisfaction of the trial Court.

(3.) MR . R.D. Sharma, learned Assistant Advocate General, Haryana, on instructions from Assistant Sub Inspector Chander Bhan, the Investigating Officer, states that there is no serious opposition to the confirmation of the order dated March 12, 2004.