RAM GOPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners apprehending arrest in the FIR captioned above, have come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In the bail petition, the petitioners are silent about criminal antecedents.

(3.) Petitioners' counsel submits that an amount of Rs.20.00 lacs has been returned and a compromise has been effected between the parties. Petitioners' counsel prays for bail by imposing any stringent conditions. Petitioners' counsel argued that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioners and family.