LAWS(P&H)-2019-10-42

YASHBIR @ FOJI Vs. STATE OF HARYANA

Decided On October 23, 2019
Yashbir @ Foji Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) This is the first petition filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No.104 dated 11.3.2016 under Sections 148/302/307/ 333/353/186/120-B/ 212/149 IPC and Section 25 of the Arms Act, registered at Police Station Ganaur, District Sonepat.

(2.) Counsel for the petitioner relies upon the order dated 18.9.2019 passed in CRM-M-38690-2019, which reads as under :-

(3.) It is further stated in the FIR that while in police custody, deceased Vikas @ Dudiya had informed the complainant that some unknown persons in a Fortuner car bearing registration No. HR-10-X-4444 were doing surveillance for the past two days and on 09.03.2016, Vikas @ Dudiya informed complainant that Sandeep Badwasni and his brother, in conspiracy with police officials, will commit his murder in Sonepat Court.