VIJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, aged just 19 years, incarcerating since Nov 3, 2021, 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 11 of the petition, it is declared that the accused has no criminal history.

(3.) Ld. Counsel for the petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family. He further submits that co-accused Ashish has already been granted concession of regular bail by this court vide order dtd. 2/3/2022 passed in CRM-M-7232-2022.