MUKESH BANSAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcera ng upon his arrest in the FIR cap oned above, has come up before this Court under Sec on 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 19 of the bail applicaon, the accus ed declares the following criminal antecedents: <FRM>JUDGEMENT_19_LAWS(P&H)3_2023_1.html</FRM>

(3.) Petitioner's counsel prays for bail by imposing any stringent condions.The Petitioner contends that the pre-trial incarceraon w ould cause an irreversible injusce to the Petitioner and family. Petitioner's counsel subm its that maer has been seled in Lok Adalat and the complainant has been compensated .