LAWS(P&H)-2024-5-12

ARPIT Vs. STATE OF HARYANA

Decided On May 10, 2024
Arpit Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The petitioner, incarcerated upon his arrest in the FIR captioned above, came up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 15 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The facts of the case are being taken from paragraph 2 of reply dtd. 27/4/2024 filed by the concerned Deputy Superintendent of Police, which reads as follows: