PRATEEK SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners, incarcerating upon their arrest in the FIR captioned above, came up before this Court under Sec. 439 CrPC seeking bail.

(2.) In Para 11 of the bail application, the petitioners declare no criminal history. The status report also does not mention any criminal antecedents of the accused.

(3.) It is for the first time that the petitioners have approached this Court for bail.