NAVEEN Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) The petitioners have not disclosed criminal antecedents; however, the representing Counsel states on instructions that the accused have no criminal antecedents.

(3.) Ld. Counsel for the petitioners contends that the pre-trial incarceration would cause an irreversible injustice to the petitioners and family.