ISHWAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) For the reasons stated in the application, same is allowed and exemption sought is granted.

(2.) For the reasons stated in the application, same is allowed and deposition of PW15 Dr. Kunal Khanna dated 09.01.2019 and MLR of Dalbir (since deceased) are taken on record as Annexure P-5 and P-6 respectively.

(3.) Prayer in this 3rd petition is for grant of regular bail in FIR No.106 dated 03.05.2016 under Sections 148, 149, 302, 323 IPC read with Section 120-B IPC, registered at Police Station Uchana, District Jind.