VINOD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant petition, the petitioner craves for indulgence of this Court for his being enlarged on regular bail, in case FIR No. 1330 dtd. 5/11/2022, under Ss. 392 of IPC, and under Sec. 25 of the Arms Act, (Ss. 201 and 34 of IPC, and Sec. 25(1-B) (a) of Arms Act, were added later on), registered at Police Station Hisar Sadar, District Hisar, Haryana. ALLEGATIONS AGAINST THE PETITIONER

(2.) The gist of the allegations, as culled out from the order dtd. 8/1/2024, passed by the Additional Sessions Judge, Hisar, reads as under:-

(3.) The learned counsel for the petitioner, in his asking for the hereinabove extracted relief, has made the following submissions :-