RAJIV 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 16 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The complainant alleged that on 2/2/2022, the petitioner gave beatings to his mother Bhateri Devi, and Pardeep inflicted a danda blow to the complainant, after that Hoshiyar pushed his mother, she fell and became unconscious. She was taken to the hospital, but was declared as brought dead.