JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner incarcerating due to his involvement in a brutal assault, carried out by him and some of his accomplices, culminating in death of an individual as per the above captioned FIR, has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) In Note No. 2 and 3 of the bail petition, the accused declares criminal history of two cases. As per Para 7 of the Status Report filed by the State, the accused has the following criminal history:-

(3.) The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.