DEEPANSHU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner (Deepanshu) has filed this second petition under Sec. 439 of the Code of Criminal Procedure seeking grant of regular bail to the petitioner in case FIR No.44, dtd. 20/1/2022, under Ss. 379-B, 392, 397, 454 read with Sec. 34 of the Indian Penal Code, 1860 and Sec. 25 of the Arms Act, 1959, registered at Police Station Meham, Rohtak (Annexure P-1).

(2.) The earlier petition filed by petitioner seeking regular bail was dismissed as withdrawn by petitioner vide order dtd. 24/5/2023 (Annexure P-3).

(3.) Reply by way of affidavit dtd. 20/3/2024 of Mr. Sandeep Kumar, H.P.S., Deputy Superintendent of Police, Meham, District Rohtak, has been filed on behalf of State of Haryana, which is already on record.