AMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, has come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 10 of the bail application, the accused declares the following criminal antecedents and even the status report mentions the criminal history, which is as follows:

(3.) On 31/12/2018, the petitioner along with Rajesh @ Raju mshot at Sushil and Kapil.