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Judgment
15 paragraphs · 235 wordsAvneesh Jhingan, J
The matter is taken up for hearing through video conference due to COVID-19 situation.
This is a petition for regular bail in case of FIR No. 193 dated 2.11.2020, under Sections 419, 420, 465, 467, 468, 471, 120-B IPC, registered at Police
Station Navi Baradari, District Jalandhar.
The facts in narrow compass are that a secret information was received that certain persons including the petitioners are preparing fake documents
for filing the bail bonds and are giving fake evidence for release of the accused confined in jail. A raid was conducted on 2.11.2020. The petitioners
were apprehended at the spot with the fake documents.
Learned counsel for the petitioners submits that offence is of Magistrate trial, the petitioners are in custody since November, 2020, the investigation is
complete and no recovery is to be made.
Learned State counsel opposes the grant of bail and submits that the issue is with regard to preparing of fake documents.
Considering the nature of offence; custody period; that no recovery is to be made; investigation is complete and conclusion of trial is likely to take
time, the petitioners are granted bail subject to their furnishing surety bonds to the satisfaction of the Chief Judicial Magistrate/ Duty Magistrate
concerned.
The petition is allowed.
However, it is clarified that the observations made hereinabove shall not be construed as an expression of opinion on the merits of the case.