VIKAS KALYAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner incarcerated in the FIR captioned above, has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) As per custody certificate, the petitioner has following criminal antecedents:

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