LAWS(P&H)-2022-2-40

DAYA RAM Vs. STATE OF HARYANA

Decided On February 14, 2022
DAYA RAM Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) ***

(2.) In paragraph 16 of the petition, it is declared that the accused has no 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.