SURJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, incarcerated around 10 months in the FIR captioned above, has come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) As per paragraph 4(iv) of the bail petition as well as custody certificate dtd. 8/2/2024, the accused has the following criminal antecedents: <FRM>JUDGEMENT_55_LAWS(P&H)2_2024_1.html</FRM>

(3.) Prosecution's case is being taken from reply dtd. 13/2/2024, filed by the concerned DySP, which reads as under:-