SANJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner incarcerated for jumping the bail, in the FIR captioned above has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) The petitioner was earlier on bail; however, he failed to appear, which led to the cancellation of the bail vide order dtd. 5/11/2022, passed by ASJ, Sonepat.

(3.) Petitioner's counsel prays for bail by imposing any stringent conditions. Petitioner's counsel prays for bail by imposing any stringent conditions. The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.