BALJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The pe oner incarcerated in the FIR cap oned above, on the allega ons of chea ng, has come up before this Court under Sec on 439 CrPC seeking bail.

(2.) In paragraph 6 of the bail pe on, the accused declares that he has no criminal antecedents.

(3.) Pe oner's counsel prays for bail by imposing any stringent condi ons. The pe oner contends that the pre-trial incarcera on would cause an irreversible injus ce to the pe oner and family.