LAKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above, on the allegations of illegal mining, had come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) Vide order dtd. 12/12/2022, the petitioner was granted interim protection, which is continuing till date.

(3.) Petitioner's counsel prays for bail by imposing any stringent conditions. The petitioner's counsel argued that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.