MALVINDER SINGH SIDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, who was posted as AIG, after arrest, is in custody from 4/11/2023, 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 21 of the bail application, the accused declares the following criminal antecedent: <FRM>JUDGEMENT_31_LAWS(P&H)3_2024_1.html</FRM>

(3.) Petitioner's counsel prays for bail by imposing any stringent conditions and are 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 further pre-trial incarceration would cause an irreversible injustice to the petitioner and family.