SUMIT Vs. STATE OF HARYANA

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.) The petitioner is silent about criminal antecedents.

(3.) Petitioner's contention is that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.