PARMINDER SINGH BAJWA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner incarcerated for violating the above-mentioned provisions per the FIR captioned above, has come up before this Court under Sec. 439 CrPC seeking bail and in the alternative, prayed for interim bail to get better medical treatment at his own level for some period.

(2.) Paragraphs 56 to 61 need consideration, which read as under:-

(3.) Petitioner's counsel prays for bail by imposing any stringent conditions. The petitioner contends that the denial of interim bail would cause an irreversible injustice to the petitioner and family.