AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 131 wordsNirmal Yadav, J.—Learned counsel contends that the other co-accused of the petitioner, who were apprehend at the spot, have been granted bail by the trial Court. This fact is not disputed by the State counsel.
Learned counsel for the State submits that charge has not been framed in this case and the case is fixed for framing of charge on 7th March, 2006.
Taking into consideration the fact that trial is not likely to be concluded in the near future; that the other co-accused, who were apprehended at the spot, have been granted bail and that without expressing any opinion on the merits of the case, petitioner is ordered to be released on bail to the satisfaction of Chief Judicial Magistrate Ferozepur.
Petitioner stands disposed of.
Petition allowed.