MADAN MOHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating 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 paragraphs 20 and 23 of the bail petition, the accused declares that he has no criminal antecedents except pending of FIR No.214 dtd. 15/12/2018, P.S. Shahkot, Jalandhar Rural, in which he is on bail.

(3.) The petitioner is stated to be the maternal uncle of the main accused Daljit Singh and Kuldeep Chand who stated to have married victims with their consents on crossing the age of 18 years.