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Judgment
26 paragraphs · 235 wordsCRM-19348-2017
This is an application for placing on record Annexures P-5 to
P-9.
Allowed as prayed for. Annexures P-5 to P-9 are taken on
record subject to all just exceptions.
CRM-M20392-2017
This petition has been filed under Section 439 Cr.PC for grant
of regular bail in case FIR No.70 dated 08.04.2017 registered under
Sections 420, 376, 498-A, 120-B IPC at Police Station Talwandi Sabo,
District Bathinda.
Learned counsel for the petitioner contends that the petitioner is
father-in-law of the complainant and has been falsely implicated in this
case. There is a matrimonial dispute between the complainant and her
husband - son of the petitioner. He further submits that the co-accused of
the petitioner has already been granted bail by this Court vide order dated
30.05.2017. The petitioner is behind the bar since 08.04.2017.
Learned State counsel has placed on record the custody
certificate of the petitioner in Court, which is taken on record and has
opposed the prayer for bail.
Having heard counsel for the parties, this Court is of the view
that the prayer made in the present petition merits acceptance. Without
making any observations on merits and keeping in view the age of the
petitioner, he is held entitled to the benefit of bail. Petitioner, Anoop Singh
be enlarged on bail subject to satisfaction of the trial Court/Duty Magistrate,
Bathinda.
The present petition stands disposed of.