SARVESH 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 (Cr.P.C.) seeking bail.

(2.) In paragraph 12 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) On 13/4/2022, a brawl between two groups turned to a scuffle, in which the petitioner allegedly assaulted the complainant party.