NARESH SAROHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner incarcerated in the FIR captioned above, has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) In paragraph 23 of the bail petition, the accused declares the following criminal antecedents:

(3.) Counsel for the petitioner seeks bail on the grounds of parity with Parvinder Malik, who was granted bail by this Court vide order dtd. 12/5/2022 passed in CRM-M-2305-2022. He further contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.