KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The interim bail plea of the petitioner came to be rejected by the Court of Sessions on the premise that the petitioner had not been cooperative in the matter of investigation, that he had not intimated his correct address to the investigating officer and that he had not furnished proper sureties to the satisfaction of the investigating officer.

(2.) In the light of the averments made in the course of para No.4 of the impugned order, the learned counsel for the petitioner states that the petitioner did cooperate in the matter of investigation, that he did intimate his correct address to the investigating officer and that he was in a position to furnish proper sureties to the satisfaction of the investigating officer.

(3.) Learned counsel for the petitioner concedes that a presentation about the correct factual position was not made to the Court of Sessions in a documented form. He states that the needful shall be done, if an opportunity is afforded for it. He requests for interim protection.