RAKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) In compliance of the order dated 9.9.2014, learned Additional Advocate General, Haryana, has produced the affidavit of the Commissioner of Police, Gurgaon, which is taken on record, and a copy thereof has been supplied to the learned counsel for the petitioner.

(2.) After hearing learned counsel for the parties and going through the contents of the affidavit, this Court is satisfied that appropriate proceedings have been initiated against the defaulting police officer, therefore, no further orders are required to be passed in that regard, by this Court.

(3.) Prayer in this petition is for grant of regular bail to the petitioner, Rakesh, son of Leelu, resident of village Hayatpur, District Gurgaon, who has been booked for having committed the offences punishable under Sections 114, 120-B, 147, 148, 201, 216, 302, 307, 332, 353, 427 and 435 read with Section 149, IPC, and Section 25 of the Arms Act, in a case arising out of FIR No.209, dated 23.06.2011, registered at Police Station, Sector 10-A, Gurgaon.