HARI RAM Vs. STATE OF HARYANA
LAWS(P&H)-2021-8-26
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 06,2021

HARI RAM Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

H.S.MADAAN,J. - (1.) Case taken up through video conferencing.
(2.) Reply filed by learned State counsel be placed on record.
(3.) This petition for pre-arrest bail has been filed by the petitioners Hari Ram aged 52 years son of Girraj Sharma and his son Ajay @ Bunti aged 27 years son of Hari Ram, both residents of Village Deeg, Police Station Sadar Ballabgarh, District Faridabad, both of them being accused in FIR No.0073 dated 08.03.2021, under Sections 148, 149, 186, 323, 332, 353, 506 IPC, 1860, registered at Police Station Sadar Ballabgarh, District Faridabad.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.