AKASH SHARMA 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.) In paragraph 12 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Counsel for the petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family. He has stated at bar, on instructions received from the petitioner namely Akash Sharma, who is lodged in jail, that out of the total sum of Rs.2,85,000.00, they have already paid Rs.1,60,000.00 to the complainant and the remaining amount shall be returned on or before 28/2/2023 positively. He has further stated in case the said money is not returned, as aforesaid, the petitioner shall surrender before the jail authorities on 1/3/2022.