SAKIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 13 of the bail application, the accused declares that he has four cases pending against him.

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