JOGINDER SINGH Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) This application has been filed for release on interim bail on the ground that the wife of the petitioner is to undergo an operation. She is stated to have developed Fibroid in her abdomen. The case put forward by the petitioner is that there is no other member in the family who can look after the wife during the period of the operation. In view of the above, notice had been issued to the State of Punjab, who was asked to enquire about the factual situation.

(2.) Today, the counsel for the complainant has appeared and stated that the petition is based on a falsehood. The father of the petitioner, who is hale and hearty and is present in court, would be able to look after the wife.

(3.) In view of the fact that the petitioner has not come to Court with clean hands, no discretionary relief can be granted. In fact, the petition deserves to be dismissed with exemplary costs. However, taking into account the unfortunate circumstances in which the petitioner is placed, no cost has been imposed.