LAWS(P&H)-2023-4-2

RATTAN SINGH Vs. STATE OF HARYANA

Decided On April 11, 2023
RATTAN SINGH 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.) Petitioner's counsel prays for bail by imposing any stringent conditions. The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.

(3.) The State opposes bail.