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Judgment
6 paragraphs · 180 wordsRajan Gupta, J.—This is a petition u/s 439 Cr.P.C.seeking regular bail in a case registered against thePetitioner under Sections 457/380/411 IPC vide FIR No. 9dated 31.1.2005 at police station Gharinda, Amritsar.
Learned Counsel for the Petitioner contends that Petitioner has been in custody for last six months, trial of the case is in progress and thus, no useful purpose would be served by detaining the Petitioner any longer.
Learned State counsel has opposed the prayer for bail on the ground that Petitioner remained a proclaimed offender. He submits that in case Petitioner is to be enlarged on bail, it should be subject to stringent conditions.
Heard.
Keeping in view the period of incarceration of Petitioner and the fact that trial may still take some time to conclude, Petitioner is directed to be enlarged on bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Amritsar. This, however, will be subject to heavy local surety and/or any other condition(s) as deemed appropriate by the trial court to ensure that Petitioner does not abscond from justice.
Disposed of.