RAJESH Vs. STATE OF HARYANA
LAWS(P&H)-2021-7-194
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 26,2021

RAJESH Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

HARNARESH SINGH GILL,J. - (1.) Case is taken up for hearing through video conferencing.
(2.) The petitioner seeks regular bail in FIR No. 316 dated 18.5.2020 under Sections 120-B, 302, 34 IPC and Sections 25, 54, 59 of the Arms Act, 1959 registered at Police Station Sadar Karnal, District Karnal.
(3.) Reply by way of affidavit of Deputy Superintendent of Police, Karnal dated 15.7.2021, filed in the Registry, is taken on record.;


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