RAMESHWAR DASS @ RAMESHWAR DAYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the second petition for grant of regular bail filed by the petitioner-Rameshwar Dass @ Rameshwar Dayal, in FIR No.90 dated 23.06.2017, under Sections 323, 324, 302, 307, 34 of Indian Penal Code, 1860 (for short 'IPC') (petitioner challaned under Sections 323, 298, 341 IPC and Section 145 of Railways Act, 1989 (for short' Railways Act'), registered at P.S. GRP Faridabad (District GRP Ambala Cantt.), Haryana, now charged for offence under Sections 298, 323, 324, 341, 307, 302 read with Section 34 IPC & Section 145 of Railways Act.

(2.) In the earlier round, the petitioner had filed the petition, i.e. CRM-M-37007 of 2017, for grant of regular bail, which was decided on 06.10.2017 and this Court had made the following order:- <FRM>JUDGEMENT_109_LAWS(P&H)3_2018_1.html</FRM>

(3.) In view of the Supreme Court's judgment in the case of Shahzad Hasan Khan versus Ishtiaq Hasan Khan and another, 1987 SCC(Cri) 415 and Jagmohan Bahl and another versus State (NCT of Delhi) and another, 2015 1 RCR(Cri) 291, the second bail petition for regular bail has been placed before me for consideration.