KALPANA VATS Vs. STATE OF HARYANA

JUDGEMENT

(1.) *** <FRM>JUDGEMENT_75_LAWS(P&H)1_2022_1.html</FRM>

(2.) As per bail petition and the response of the State, petitioner No.2 has following criminal history: <FRM>JUDGEMENT_75_LAWS(P&H)1_2022_2.html</FRM>

(3.) Ld. Counsel for the petitioners further contends that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioners and family. Learned counsel for the petitioners further argued that although petitioner No.1 had two criminal cases against her but in one case i.e. FIR No.354/2019, she has been acquitted. In the other case i.e. FIR 192/2021, although there is an allegation of cheating but the amount involved is only Rs.10,000.00. Learned counsel further submits that the petitioner is handicapped to the extent of 70%.