PARMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above had come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) Vide order dated February 14, 2022, this court had granted interim anticipatory conditional bail to the petitioner.

(3.) Ld. Counsel for the petitioner contends that he has complied with the conditions and the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.