BHARAT BHUSHAN ASHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two petitions i.e. CRM-M-321 -2023 and CRM-M-7421- 2023, as the same have arisen out of common FIR and the same involve similar issue. However, for brevity, facts have been noticed from CRM-M-321-2023.

(2.) Petitioner, incarcerating in the FIR captioned above, on the allegations of receiving bribe through his conduits for compromising tender for food procurement and transportation, its quality, and conditions, has come up before this Court under Sec. 439 CrPC seeking bail.

(3.) Petitioner's counsel prays for bail and has no objection to imposing any stringent conditions. The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.