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Judgment
7 paragraphs · 205 wordsAnil Kshetarpal, J
Petitioner prays for grant of regular bail pending trial in a criminal case arising out from FIR No.0154, dated 08.09.2019, registered under Sections 307/148/149 IPC and Section 25 of the Arms Act, 1959, at Police Station Gharinda, Amritsar Rural.
Learned counsel for the petitioners contends that the petitioners are not named in the FIR and they are in custody for more than 2 months. He further submits that no recovery has been made from the petitioners.
Learned State counsel, on instructions from SI Gurpreet Singh, does not dispute the factual assertions noted above. On pointed question, he has informed the court that as per his information, petitioners are not involved in any other case.
Police is yet to complete its investigations. Petitioners are in judicial custody for more than 2 months.
Without commenting on the merits of the case and keeping in view the fact that the petitioners are in judicial custody for more than 2 months and the trial of the case is likely to take long time, the petitioners are directed to be released on regular bail subject to furnishing of adequate surety to the satisfaction of the trial Court/Duty Magistrate.
Accordingly the petition is allowed with the aforesaid directions.