SUNNY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner incarcerated in the FIR captioned above has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) In paragraph 14 of the bail application, the accused declares the following criminal antecedents: <FRM>JUDGEMENT_32_LAWS(P&H)4_2024_1.html</FRM>

(3.) Counsel for the petitioner submits that although, injuries were caused but the injured were discharged on the same day of their admission in the hospital. He prays for bail by imposing any stringent conditions and states that they would have no objection to the conditions, i.e., surrender of weapons and is also voluntarily agreeable to the condition that till the conclusion of the trial, the petitioner shall keep only one mobile number, which is mentioned in AADHAR card, if any, and within fifteen days undertakes to disconnect all other mobile numbers. The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.