RAM NIWAS 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 14 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The petitioner allegedly gave beatings to the Investigating Officer, caught him from his neck, torn his uniform, and disgraced him by addressing from the caste based derogatory words. His accomplices hit him on the head and all intimidated him with dire consequences.