MOHD. JUBAIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above on the allegations of an online thugee, by pretending to be working for Bharti AXA General Insurance Company and duping the complainant, who works in the Central Reserve Police Force [CRPF], for Rs.14,46,662,.00 has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 15 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Petitioner's counsel argues that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.