KAPIL SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Reply by way of affidavit of Ashok Kumar, IPS, Deputy Superintendent of Police, Hisar has been filed. A copy thereof has been supplied to the counsel opposite.

(2.) Petitioner prays for bail pending trial in criminal case arising from FIR No. 294 dated 9.4.2016 registered under Sections 406 , 420 , 35 , 119 , 120-B , 166 , 166-A , 177 , 187 , 188 , 217 , 218 , 219 , 421 , 423 , 425 , 426 , 463 , 464 , 465 , 466 , 467 , 468 , 471 , 477-A , 174-A IPC at Police Station City Hisar, District Hisar.

(3.) Facts of the case noticed by the learned Court of Sessions are extracted as under:-