SHINGARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating since 14/1/2022, upon his arrest in the FIR captioned above, has come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) As per paragraph 9 of the bail application, the petitioner has following criminal history:- <FRM>JUDGEMENT_118_LAWS(P&H)3_2022_1.html</FRM>

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