FIR No.,Dated,Police Station,Sections
74,02.02.2022,"Kharkhoda, Distt. Sonepat","302 read with 34 IPC (challan filed under Sections 304, 323
r/w section 34 IPC, 1860
shall be deemed acceptance of the following and all other stipulations, terms, and conditions of this bail order.",,,
16. Any observation made hereinabove is neither an expression of opinion on the merits of the case nor shall the trial Court advert to these comments.,,,
17. In return for the protection from incarceration, the Court believes that the accused shall also reciprocate through desirable behavior.",,,
18. There would be no need for a certified copy of this order for furnishing bonds, and any Advocate for the Petitioner can download this order along",,,
with case status from the official web page of this Court and attest it to be a true copy. In case the attesting officer wants to verify the authenticity,",,,
such an officer can also verify its authenticity and may download and use the downloaded copy for attesting bonds.,,,
Petition allowed in aforesaid terms. All pending applications, if any, stand disposed.",,,
