PRITHVI RAJ Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) As per paragraph 16 of the bail application and the paragraph 8 of the response of the State, the petitioner has following criminal history:

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