SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, incarcerating 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 12 of the petition, it is declared that the accused has no criminal history.

(3.) Ld. Counsel for the petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family. Learned counsel for the petitioner further submits that co-accused Sishpal has already been granted concession of regular bail by this Court vide order dtd. 23/2/2022 passed in CRM-M-4843-2022. The petitioner is also entitled for the same on the ground of parity.