JATIN KUMAR Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, came up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) On 22/2/2022, during the course of arguments, ld. Counsel for the accused stated on instructions that the entire money except to Shri Padam Prakash Bansal has been returned. On 28/2/2022, Ld. Counsel for the UT got the statement verified. The petitioner also proved his bonafide through a demand draft for Rs.1,25,000.00 in the Court in favour of Padam Prakash Bansal.

(3.) Ld. Counsel for the petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.