MANGAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) In paragraph 12 of the bail application, the accused declares that he is involved in one more case under the Excise Act, in which he is on bail.

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