ROHI SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner incarnation upon his arrest in the FIR caponed above, came up before this Court under Secon 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 18 of the bail peon, the accused d eclares that he has no criminal antecedents.

(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.