SANJAY GORDHANBHAI DARJI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner incarcerated in the FIR captioned above had come up before this Court under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, [BNSS], seeking regular bail.

(2.) Per paragraph 18 of the status report, the petitioner has no criminal antecedents.

(3.) The facts and allegations are being taken from the status report filed by the State, which read as follows: