LAWS(P&H)-2022-12-65

GAURAV SINGH Vs. STATE OF PUNJAB

Decided On December 23, 2022
GAURAV SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

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

(2.) As per the custody certificate, the accused has following criminal antecedents: <FRM>JUDGEMENT_65_LAWS(P&H)12_2022_1.html</FRM>

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