RUKSAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating since Dec 3, 2019, upon her arrest in the FIR captioned above, has come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) Para 27 of the bail application declares that the petitioner has no criminal history.

(3.) Ld. Counsel for the petitioner contends that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.