MANOJ KUMAR 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.) In paragraph 11 of the petition, it is declared that the accused has no criminal history.

(3.) Ld. counsel for the petitioner contends the unscrupulous people took advantage of the loopholes and defects in the AADHAR software and its technology, and instead of improving the technology and fixing the bugs, the executive roped in the petitioner. Ld. counsel further submits that the pre-trial incarceration would cause an irreversible injustice to the petitioner and his family.