PRAVEEN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of four petitions i.e. CRM-M Nos.39397, 39402 48332 and 52056-2022, as common allegations and similar facts are involved in all the petitioners. However, for brevity, facts are being noticed from CRM-M-52056-2022.

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

(3.) Petitioner's counsel prays for bail by imposing any stringent conditions. The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.