RAM KUMAR Vs. STATE OF HARYANA

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 27 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Petitioner's counsel prays for bail by imposing any stringent conditions and is also voluntarily agreeable to the condition that till the conclusion of the trial before the trial court, the petitioner shall keep only one mobile number, which is mentioned in AADHAR card, and within fifteen days of release from prison undertakes to disconnect all other mobile numbers. The petitioner contends that the further pre-trial incarceration would cause an irreversible injustice to the petitioner and family.