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Judgment
11 paragraphs · 198 wordsRajan Gupta, J.—This is a petition u/s 439 Code of Criminal Procedure seeking regular bail in a case registered against the Petitioner u/s 25
of the Arms Act at Police Station Zira, District Ferozepur, vide FIR No. 18 dated 19th February, 2010.
Learned Counsel for the Petitioner submits that the Petitioner himself surrendered before the trial court after being declared a proclaimed
offender on 9th February, 2011.
Learned State counsel has opposed the prayer for bail. He, however, submits that in case the Petitioner is to be enlarged on bail, the same
should be subject to stringent conditions.
Heard.
Keeping in view the facts and circumstances of the case and the fact that 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 in custody 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, Ferozepur/trial
court, subject to heavy surety and/or any other condition which the trial court may deem fit to impose.