SANDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) Although the petitione is silent about the criminal history but learned counsel for the petitioner, on instructions, submits that there is no other case pending against the petitioner except one case under Sec. 174-A IPC which was registered on his being declared proclaimed offender. 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 regular bail.