MAJOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating for more than one year and three months, 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 15 and 19 of the petition, it is declared that the accused has no criminal history.

(3.) Ld. Counsel for the petitioner contends that he stands on parity with the co-accused, who has been released on bail vide order dtd. 3/11/2021 passed in CRM-M-14923-2021. He further contends that his case is on better footing than that of a person, who got bail. Ld. counsel further submits that pre-trial incarceration would cause an irreversible injustice to the petitioner and family.