Jaspal Singh vs State of Punjab

Paramjeet Singh, J.—This petition u/s 439 Cr. P.C. is for grant of regular bail to the petitioner in case FIR No. 58 dated 28.3.2012, under Sections 420, 465, 467, 468, 471 and 120B IPC, registered at Police Station Sadar, Ferozepur. Learned counsel for the petitioner contends that the petitioner has been falsely implicated in the present case and there is no evidence on record connecting the petitioner with the alleged crime. The main accused namely Harish Sethi in this case has already been granted bail by this Court vide order dated 26.7.2012. Further contends that the petitioner is in judicial custody since 17.5.2012 and nothing is to be recovered from him. No useful purpose will be served by keeping the petitioner behind bars for long time and the trial will take long time for completion.

Learned State counsel opposed the bail application on the ground of seriousness of offence. Keeping in view the fact that the main accused has already been granted bail and the trial is likely to take some time to conclude, however, without expressing any opinion on the merits of the case, this petition is allowed and the petitioner is ordered to be released on bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Ferozepur.