Jaswinder Singh vs State of Punjab

Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.04 dated

15.04.2017, registered at Police Station NRI Bathinda, District Bathinda, under Sections 419, 420, 193, 467, 468, 471 and 120-B of the Indian Penal

Code.

Notice of motion has been issued. Learned State counsel has appeared and contested the instant petition.

I have heard learned counsel for the petitioner as well as learned State counsel and gone through the record.

From the record, I find that as per the allegations in the FIR, Vikramjeet Singh @ Vicky had impersonated Sukhwant Singh, brother of the

complainant, forged his signatures and signed as a witness on the sale deed dated 29.04.2016. The allegation against the present petitioner is that he

had connived in getting the forged sale deed executed.

Learned State counsel has brought to the notice of this Court that the present petitioner is the attesting witness, who wrongly identified the

impersonator.

Challan has already been presented. Four witnesses have already been examined. The petitioner has been in custody since 08.05.2018. He is not

required for any investigation or interrogation purposes as he is in judicial custody. The trial of the case may take long time. No useful purpose will be

served by keeping him in custody till the final disposal of the case.

Keeping in view the facts and circumstances of the present case; without discussing the facts in minute detail and without expressing any opinion on

the merits of the case, this criminal miscellaneous petition is allowed and the petitioner is ordered to be released on bail subject to his furnishing

personal bonds in the sum of `50,000/- with one surety in the like amount to the satisfaction of the trial Court/Duty Magistrate.