SIMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) In paragraph 14 of the bail petition, the accused declares that he is involved in 24 cases, however, out of said 24 cases, he is acquitted in 8 cases and cancellation report has been filed in 2 cases.

(3.) As per paragraph 10 of the bail petition, the petitioner was taken in custody on 8/2/2022; however, because of Elections guidelines, since no candidate could be arrested without prior inquiry, he was released after recovery of the weapon from him. The petitioner also contends that further pre-trial incarceration would cause an irreversible injustice to the petitioner and his family.