Jaswinder Singh @ Sukha vs State Of Punjab

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioner is seeking regular bail in FIR No.51 dated 28.03.2019, under Sections 379-B (2) IPC and Sections 177, 323, 324 IPC and Section 25 of

the Arms Act, (Section 394, 397, 450, 177 IPC added later on and Section 379-B (2) deleted), registered at Police Station Model Town, Ludhiana.

Learned counsel for the petitioner contends that it is alleged that 4 persons have entered into the shop of the complainant and one of them hit him on

his forehead with a kulhari and they had taken away money, documents and other articles. He also contends that similarly situated co-accused namely

Harbhajan Singh and co-accused Ranjit Singh @ Rajnodh Singh @ Bhola have been granted regular bail by the coordinate Bench of this Court in

CRM-M-4572-2020 on 20.07.2020 and by this Court in CRM-M-15797-2020 on 28.08.2020 respectively. The petitioner is in custody for over 1 year

and 10 months.

Learned State counsel, upon instructions from ASI Sita Ram, contends that the petitioner is also involved in other cases. He also contends that challan

has been filed but no prosecution witness has been examined.

Heard.

In view of the above, especially when the petitioner is in custody for over 1 year and 10 months, the co-accused have been granted bail, the COVID-

19 pandemic and the conclusion of the trial is likely to take some time, I deem it a fit case to grant the concession of regular bail to the petitioner.

Therefore, without expressing any opinion on the merits of the case, the instant petition is allowed. The petitioner is ordered to be released on regular

bail on his furnishing requisite bonds to the satisfaction of the trial Court/Duty Magistrate concerned.

The petitioner shall appear before the police station Model Town, Ludhiana every alternate Monday till the conclusion of the trial and shall provide his

mobile number to the SHO.