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Judgment
22 paragraphs · 216 wordsPrayer in this petition filed under Section 439 Cr.P.C. is for
grant of regular bail to the petitioner in case FIR No. 33 dated
13.10.2016 under Sections 306 / 34 IPC registered at Police Station GRP
Abohar, District Fazilka (Punjab).
Learned counsel for the petitioner has argued that
petitioner is in custody since 18.10.2016. The trial in the case will take
long time. The allegation against the petitioner is that he allured the
father of the complainant who sold his 1.25 kila land to Bhola singh and
the had taken Rs. 13.70 lacs in the year 2010. He has not returned the
money and for this reason Sahdu Singh has committed suicide leaving
suicide note blaming the petitioner.
Learned State counsel has filed the custody certificate and
does not dispute the custody and states that out of 26 prosecution
witnesses half the witnesses have been examined and trial will conclude
in the near future.
I have heard learned counsel for the parties.
The petitioner is in custody since 18.10.2016 and the trial in
the case will take sufficient long time. The other co-accused has already
been granted bail. Accordingly, the petitioner is admitted on bail on
furnishing adequate bail bonds/surety bonds to the satisfaction of trial
Court.
Petition stands disposed of.