NARENDRA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through video-conferencing due to COVID-19 pandemic.

(2.) Custody certificate of the petitioner has been placed on record.

(3.) The petitioner is seeking regular bail in case bearing FIR No. 268 dtd. 23/8/2021 under Ss. 376, 323, 427, 452, 506 and 509 IPC registered at Police Station Sector-40, Gurugram.