SUKHPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner incarcerated in the FIR captioned above, has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) In paragraph 12 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Petitioner's cousin Ishar Ram appeared in court and apprised that the petitioner has to perform the last rites of his father who has died on 28/10/2022 . He further contends that the denial of interim bail would cause an irreversible injustice to the petitioner and family.