LAWS(P&H)-2022-4-139

KALA SINGH Vs. STATE OF HARYANA

Decided On April 28, 2022
KALA SINGH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

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

(2.) In paragraph 14 of the bail application, as well as paragraph 11 of the status report, the accused has the following criminal antecedents:

(3.) The petitioner alongwith his co-accused allegedly snatched money bag, along with other articles, including SIM cards from the complainant after putting him under fear of assault by showing him Kappa.