VEERESH SAXENA 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 12 of the bail petition and para 20 of the reply, the petitioner has clean antecedents.

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