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Judgment
13 paragraphs · 222 wordsRam Chand Gupta, J.—The present petition has been filed u/s 439 of the Code of Criminal Procedure seeking regular bail in case FIR No.
220 dated 16.11.2008 registered under Sections 420/34 of the Indian Penal Code at Police Station Sultanwind, District Amritsar.
I have heard the learned Counsel for the parties and have gone through the whole record carefully.
It has been contended by learned Counsel for the Petitioner that the Petitioner has been continuing in custody since 10.11.2009. However, trial
has not been concluded so far.
Learned State counsel has contended that the next date fixed before the learned trial court is 23.11.2010 and only three witnesses have been
examined so far.
There are no allegations on behalf of the State that Petitioner is likely to abscond or that he is likely to dissuade the witnesses from deposing true
facts in the Court, if released on bail.
The Petitioner has been continuing in custody for the last one year and the trial is pending before the learned Magistrate. The same is not likely
to be concluded in near future. Hence, keeping in view these facts and without expressing any opinion on merits, the instant application for regular
bail filed on behalf of Balbir Singh Petitioner is allowed.
Bail to the satisfaction of CJM/Duty Magistrate, Amritsar.