Gurmeet Singh 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-Gurmeet Singh in case F.I.R. No.122 dated 04.05.2020 under

Section 379-B IPC read with Section 34 IPC (Sections 188, 269, 270, 379 and 411 IPC added lateron), registered at Police Station Moti Nagar,

District Ludhiana.

Status report dated 29.09.2020 by way of affidavit of Simranjeet Singh, PPS, Assistant Commissioner of Police, Industrial Area-A, Ludhiana, filed by

respondent-State, is taken on record.

Learned counsel for the petitioner inter alia contends that petitioner has no nexus whatsoever with the alleged offence. He further submits that co-

accused (Prince Kumar) has already been granted bail by this Court, vide order dated 19.08.2020 passed in CRM-M No.22563 of 2020. He further

submits that petitioner is in custody since 04.05.2020 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 on 25.06.2020. 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 and have carefully gone through the contents of petition as well as reply furnished at the instance of

respondent-State.

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 04.05.2020 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- Gurmeet 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, Ludhiana, as the case may be.