PARHLAD ALIAS NARESH 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 2 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) On Aug 26, 2021, at around 9 PM, two persons demanded ransom of Rs.30.00 lacs, and if not paid by the next day, they threatened to kill the complainant.