Gurdeep Singh @ Deep vs State Of Punjab

Lalit Batra, J

Case has been taken up for hearing through Video Conferencing.

Present petition under Section 439 Cr.P.C is for grant of regular bail to petitioner-Gurdeep Singh @ Deep in case F.I.R. No.07 dated 07.02.2019

under Section 25 of Arms Act and Sections 10, 13, 15, 16, 17, 18 and 18-B of Unlawful Activities (Prevention) Act, 1967, registered at Police Station

Balachaur, District SBS Nagar, Punjab.

Custody certificate filed and the same is taken on the record. Learned counsel for the petitioner inter alia contends that petitioner has no nexus

whatsoever with the alleged offence. He further submits that petitioner is in custody since 07.02.2019 and he is no more required by the Police for any

investigation purpose. He further submits that challan has already been presented in the Court. He further urges that since 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 07.02.2019; that 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- Gurdeep Singh @ Deep 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, SBS Nagar, Punjab, as the

case may be.