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Judgment
13 paragraphs · 244 wordsPetitioner has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.77 dated
28.03.2018, registered at Police Station Kotwali Patiala, under Sections 379-B and 411 of the Indian Penal Code.
Notice of motion has been issued. Learned State counsel has appeared and contested the instant petition.
I have heard learned counsel for the petitioner as well as learned State counsel and gone through the record.
As per the FIR, a purse containing Rs.20,000/- belonging to complainant was snatched by two boys.
Learned counsel for the petitioner submits that complainant-Jaspal Kaur, who has been examined as PW 3, has not identified the present petitioner in
the Court.
Otherwise also, the petitioner has been in custody since 01.04.2018. Now, he is not required for any investigation or interrogation purposes as he is in
judicial custody. The trial of case may take a long time. No useful purpose will be served by keeping the petitioner in custody till the final disposal of
the case.
Keeping in view the facts and circumstances of the present case; without discussing the facts in minute detail and without expressing any opinion on
the merits of the case, this criminal miscellaneous petition is allowed and the petitioner is ordered to be released on bail subject to his furnishing
personal bonds in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial Court/Duty Magistrate.