MANDEEP Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On being summoned by the trial court aer allowin g the complainant's applicaon under secon 319 CrPC, the petitioner has come up before this court under secon 438 CrPC, with further relief that on their appearance before the trial court, they be released on bail.

(2.) Petitioner's counsel argued that the pre-trial inca rceraon would cause an irreversible injusce to the petitioner and family.

(3.) State's counsel opposes the bail. The contenon o n behalf of the complainant is that inially, because of an unfair invesgaon by the police, the petitioners were absolved, whereas their involvement in the crime stands substanated by their summoning by the trial court.