AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 182 wordsRajan Gupta, J.—This is a petition u/s 439 Cr.P.C. seeking regular bail in a case registered against the petitioner under Sections 406, 420, 193, 506, 120B IPC at Police Station Chhachhrauli, District Yamunanagar, vide FIR No. 65 dated 4th June, 2011. Learned counsel for the petitioner has argued that petitioner is in custody since 16th June, 2011. The case is triable by Magistrate. Trial of the case may take still some time to conclude. Thus, no useful purpose will be served by detaining the petitioner any longer.
Learned State counsel has opposed the prayer for bail.
Heard. Keeping in view the period of incarceration of the petitioner, the fact that case is triable by Magistrate and the trial may still take some time to conclude, I am of the considered view that no useful purpose will be served by detaining the petitioner any longer. Thus, without expressing any opinion on the merits of the case, this petition is allowed and the petitioner is directed to be released on bail to the satisfaction of Chief Judicial Magistrate/ Duty Magistrate, Yamuna Nagar.