RAHUL ALIAS BACHHI 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 (CrPC) seeking bail.

(2.) The petitioner had got bail in the aforesaid FIR and due to non-appearance, he was again arrested.

(3.) Given the accused's stand in paragraph no. 4, period of incarceration and other facts peculiar to this case, it may be appropriate to afford the petitioner a final opportunity to course-correct. Thus, the previous criminal history of the petitioner is not being considered strictly at this stage as a factor for denying bail.