MANDEEP SINGH SANDHU Vs. STATE

JUDGEMENT

(1.) Exemption is allowed subject to all just exceptions.

(2.) Learned counsel for the petitioner submits that he is pre-dominantly seeking the application on following grounds:

(3.) Learned counsel for the petitioner submits that even as per the case of the prosecution, the petitioner has no role in the execution of alleged forged Power of Attorney. Learned counsel also submits that the petitioner is not a beneficiary of even a single penny. It has been submitted that accused is in custody since 29/3/2022.The charge sheet has already been filed and trial may take a long time and therefore the petitioner may be entitled to be admitted on bail.