RAJ PATHAK @ SONAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) In view of the reasons mentioned in the application, the same is allowed and the documents annexed with the application as Annexure P-6 and P-7 are taken on record.

(2.) Application is allowed as prayed for subject to all just exceptions.

(3.) The petitioner has approached this Court seeking grant of regular bail in respect of a case registered vide FIR No.0021 dated 2.4.2019 at Police Station Women Police Station, District Rewari under Sections 376-D and 506 of Indian Penal Code.