LAWS(P&H)-2023-3-27

AJAY Vs. STATE OF HARYANA

Decided On March 01, 2023
AJAY Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

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

(2.) In paragraph 8 of the bail application, the accused declares the following criminal antecedents: <FRM>JUDGEMENT_27_LAWS(P&H)3_2023_1.html</FRM>

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