RAMANDEEP KAUR 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 9 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.The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.