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Judgment
15 paragraphs · 306 wordsManjari Nehru Kaul, J
The instant petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No.284, dated 25.09.2020 under
Sections 420, 467, 468, 471, 473 and 120-B of the Indian Penal Code, 1860, registered at Police Station Division No.5, District Ludhiana.
Learned counsel for the petitioner contends that the petitioner has been falsely implicated in the case in hand on the basis of an alleged secret
information that he was indulging in the sale and purchase of the vehicles on the basis of forged and fabricated documents. Learned counsel submits
that there was no material on record from which it could be discerned that he had got any of the vehicles financed. It has thus been prayed that the
petitioner may be extended the concession of regular bail as he has been in custody since 27.09.2020 and only charges have been framed for offences
under Sections 420, 467, 468, 471, 473 and 120-B of IPC, which are triable by Magistrate.
On a pointed query put to the learned State counsel as to whether the petitioner is involved in any other case of similar nature, the learned State
counsel on instructions from ASI Amarjit Singh has answered in the negative.
Heard.
In view of the submissions made by learned counsel for the parties, I deem it a fit case for grant of the concession of regular bail to the petitioner, as
the trial is unlikely to conclude in the near future, more so, in the prevailing conditions due to the outbreak of COVID-19. The petition as such is
allowed and the petitioner is admitted to bail to the satisfaction of trial Court/Duty Magistrate. However, it is made clear that anything observed
hereinabove shall not be construed as an expression of opinion on the merits of the case.