Istikar vs State Of Haryana
2023 Latest Caselaw 19905 P&H

                                   2023:PHHC:145682




ASHISH
2023.11.17

I attest to the accuracy and integrity of this judgment/order 2023:PHHC:145682

ASHISH

I attest to the accuracy and integrity of this judgment/order 2023:PHHC:145682

As per settled law laid down by Apex Court in Gurbaksh Singh

Sibbia vs. State of Punjab, 1980 (2) SCC 565, reiterated in Sushila

Aggarwal and others Vs. State (NCT of Delhi) and another, 2020 (5) SCC

1, the Court while considering the prayer for pre-arrest bail has to consider

as to whether the accusation appears to be actuated by mala fides, nature of

seriousness of the proposed charges, the role attributed to the applicant and

the probabilities of securing presence of the applicant during the course of

trial and as to whether there is any apprehension that the applicant will

tamper with the witnesses or evidence.

ASHISH

I attest to the accuracy and integrity of this judgment/order