GAINDA RAM ALIAS JONI Vs. STATE OF HARYANA

JUDGEMENT

(1.) As is evident from the record that, after arguing the matter for sometime, the first petition for regular bail bearing CRM-M No.5727 of 2014, filed by the petitioner was dismissed as withdrawn, vide order dated 21.02.2014, by a Co-ordinate Bench of this Court (Inderjit Singh, J).

(2.) Now, the petitioner has preferred the instant second petition for the grant of regular bail, in a case registered against him along with his other co-accused, vide FIR No.203 dated 30.08.2013, on accusation of having committed the offences punishable under Sections 376, 306 and 384 IPC, by the police of Police Station Rampura, District Rewari.

(3.) Notice of the petition was issued to the State.