NARESH KUMAR Vs. STATE OF UT CHANDIGARH
LAWS(P&H)-2021-7-234
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 16,2021

NARESH KUMAR Appellant
VERSUS
STATE OF UT CHANDIGARH Respondents

JUDGEMENT

ALKA SARIN,J. - (1.) Heard through video conferencing.
(2.) This is the second regular bail petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of bail in FIR No.0128 dated 10.07.2020 (Annexure P-1) under Sections 324, 342, 326/A and 506 IPC registered at Police Station South Sector 34, Chandigarh.
(3.) The first petition under Section 439 CrPC (CRM-M-25351- 2020) was dismissed as withdrawn on 03.09.2020.;


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