(1.) The peoner, incarcerang upon his arrest in the before this Court under Secon 439 of Code of Crimi bail.
(2.) In paragraph 7 of the bail applicaon, the accuse d declares the following criminal antecedents: <FRM>JUDGEMENT_26_LAWS(P&H)3_2023_1.html</FRM>
(3.) Peoner's counsel prays for bail by imposing any stringent condions. Peoner contends that the pre-trial incarceraon would caus e an irreversible injusce to the peoner and family.