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Judgment
18 paragraphs · 335 wordsLalit Batra, J
Present petition under Section 439 Cr.P.C is for grant of regular bail to petitioner-Buta Singh in case FIR No.200 dated 10.12.2020 under Sections
120-B, 420 and 489-D IPC, registered at Police Station City-I, Mansa, District Mansa.
Learned counsel for the petitioner inter alia contends that version, as alleged in the FIR, is totally concocted one and there is no iota of truth therein.
He further submits that articles allegedly recovered from the petitioner cannot be, by any stretch of imagination, termed as components to prepare
counterfeit currency. He further urges that not even a single counterfeit currency note was recovered at the instance of petitioner. He further urges
that petitioner is in custody since 10.12.2020 and he is no more required by the Police for any investigation purpose. He further submits that
presentation of challan and trial of the case would take sufficient time to conclude, no useful purpose would be served by keeping the petitioner in
custody further and he may be released on bail.
On the other hand, learned State counsel while opposing instant petition has vehemently argued that keeping in view seriousness of offence, petitioner
does not deserve the concession of bail.
I have heard learned counsel for the parties.
At this stage, without commenting anything on the merits of the case lest it may prejudice the outcome of the trial but taking into consideration the fact
that petitioner is in custody since 10.12.2020; that petitioner is no more required by the Investigating Agency for investigation purpose; that
presentation of challan and trial of the case would take sufficient time to conclude, no useful purpose would be served by detaining the petitioner in
custody further, thus, he deserves the concession of bail.
In view of above, instant petition for grant of regular bail moved by petitioner-Buta Singh is allowed and he is ordered to be released on bail on his
furnishing personal/surety bonds to the satisfaction of Trial Court/ Chief Judicial Magistrate/Duty Magistrate, Mansa, as the case may be.