MANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Due to outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.

(2.) The records of the learned Trial Court in original have been received.

(3.) The allegations against the petitioner/accused-Mandeep @ Bhalla in this second regular bail application under Sec. 439 Cr.P.C. (first one having been declined by this Court vide order dtd. 13/8/2020) filed in a case bearing FIR No.135 dtd. 14/5/2019 under Sec. 302 of the Indian Penal Code registered at Police Station Kosli, District Rewari, can be summarized as follows:-