SUBHASH SINGH DAGAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The peoner apprehending arrest in the FIR capo ned above, on the allegaons of conspiring with the other accused, has come up before this Court under Secon 438 CrPC seeking ancipatory bail.

(2.) In paragraph 24 of the bail peon, the accused d eclares that he has no criminal antecedents.

(3.) Peoner's counsel prays for bail by imposing any stringent condions. Peoner's counsel argued that the custodial inves gaon would serve no purpose whatsoever, and the pre-trial incarceraon would ca use an irreversible injusce to the peoner and family.