SANDEEP KUMAR Vs. STATE OF PUNJAB

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 (CrPC) seeking bail.

(2.) As per para Note-I of bail petition, the petitioner has following criminal history: <FRM>JUDGEMENT_42_LAWS(P&H)11_2022_1.html</FRM>

(3.) Ld. Counsel for the petitioner contends that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family. He further submits that the co-accused has already been granted bail by this Court vide order dtd. 8/2/2022 passed in CRM-M-2075-2022.