BANTI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The peoner incarcerated in the FIR caponed abo ve, has come up before this Court under Secon 439 CrPC seeking interim bail on medical grounds as peoner is a paent of Hepais C.

(2.) In paragraph 15 of the peon, the peoner men oned his criminal antecedents.

(3.) While opposing the interim bail, the State does not dispute the factum of the medical condion of the peoner on which the peo ner is seeking interim bail.