LAWS(P&H)-2022-1-77

SATNAM Vs. STATE OF HARYANA

Decided On January 28, 2022
SATNAM Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) *** <FRM>JUDGEMENT_77_LAWS(P&H)1_2022_1.html</FRM>

(2.) In Para 19 of the bail application, the petitioner declares no criminal history.

(3.) Ld. Counsel for the petitioner contends that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.