MANISH SINGH Vs. STATE OF U.T., CHANDIGARH

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

(3.) On Mar 17, 2020, the complainant informed the police that her husband went up to check the same after hearing noises from the roof. Two boys were there to steal copper wires. On being confronted, they hit her husband, and he got severe injuries and was hospitalized.