ARSHDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A boy aged 17 years, incarcerating since 27/12/2021, upon his arrest in the FIR captioned above, came up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 4 of the petition, it is declared that the accused has no criminal history.

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