GURJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon her arrest in the FIR captioned above, came up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (Cr.P.C.) seeking bail.

(2.) In paragraph 13 of the bail petition, the accused declares that she has no criminal antecedents.

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