NARENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, has come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 14 of the bail application, the accused declares the following criminal antecedents as per copies of judgments attached with Annexure P-10: <FRM>JUDGEMENT_6_LAWS(P&H)4_2023_1.html</FRM>

(3.) The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.