LAWS(P&H)-2022-1-70

KAILASHO Vs. STATE OF HARYANA

Decided On January 18, 2022
KAILASHO Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) ***

(2.) Para 13 of the bail petition and status report mentions the following 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.