PRAHLAD 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 interim bail.

(2.) In paragraph 10 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The petitioner seeks interim bail on the grounds of wedding of petitioner's daughter on 20th Nov. 2022 and wedding ceremonies staring from 18th Nov. 2022. The petitioner contends that the denial of interim bail would cause an irreversible injustice to the petitioner and family. He further states at bar on instruction that the main petition bearing CRM-M- No.22845-2022 is pending for 12/1/2023 and he would withdraw the same. Appropriate application in this regard shall be filed within two days.