PARVEEN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his 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.) In paragraph 9 of the bail application, the accused declares one case pending against him, whereas as per custody certificate, the petitioner has following criminal antecedents: <FRM>JUDGEMENT_44_LAWS(P&H)11_2022_1.html</FRM>

(3.) The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.