NITIN SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, who is a beneficiary of the embezzled amount, incarcerated in the FIR captioned above, has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) As per paragraph 2 of the bail petition, the petitioner is stated to be in custody since 26/5/2023. In paragraph 9 of the reply filed by the State, the petitioner-accused has following criminal antecedents:- <FRM>JUDGEMENT_76_LAWS(P&H)11_2023_1.html</FRM>

(3.) Brief facts of the case may be extracted from the reply filed by the State by way of affidavit of the concerned DySP, which reads as under: