Jasvir Singh @ Sheeru @ Shira vs State of Punjab

SUDHIR MITTAL, J. (ORAL)

The petitioner seeks regular bail in case FIR No.169 dated 01.11.2013, registered at Police Station Dehlon, District Ludhiana, under Sections

323/324/506/148 and 149 IPC.

Learned counsel for the petitioner submits that the petitioner was on bail during the trial, but was declared as proclaimed offender vide order dated

17.11.2017 and was subsequently arrested on 03.01.2018 and has been in custody for over three months. The trial is in progress, but it may take

some time to conclude and therefore, the petitioner be released on regular bail.

Custody certificate dated 03.04.2018, prepared by Manjit Singh Tiwana, Dy. Superintendent Central Jail, Ludhiana, has been filed in Court today and

the same is taken on record. According to this certificate, the petitioner has undergone actual custody of three months and six days. There is another

case under Sections 107 and 151 of Cr.P.C. pending against him, in which he has been granted bail.

Learned State counsel submits that there is another case pending against the petitioner and that in case he is released on bail, he is likely to commit

other crimes. However, it is not in dispute that only two prosecution witnesses have been examined out of fourteen witnesses named in the challan.

Keeping in view the fact that investigation in this case is complete and the trial is in progress, but is not likely to be concluded at an early date, it

would be just and appropriate to release the petitioner on regular bail during the pendency of the trial.

Accordingly, the petition is allowed and petitioner-Jasvir Singh @ Sheeru @ Shira, is ordered to be released on bail on his furnishing bail and surety

bonds to the satisfaction of the trial Court concerned.