SHIVA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, aged 19 years, incarcerating upon his arrest in the FIR captioned above, came up before this Court under Sec. 439 CrPC seeking bail.

(2.) The status report also does not mention any criminal antecedents of the accused.

(3.) It is for the first time that the petitioner has approached this Court for anticipatory bail.