Manmohan Singh vs State of Punjab

This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 46 dated

10.08.2018, registered under Sections 419 and 420 of the IPC at Police Station City Zira, District Ferozepur, Punjab.

Learned Senior counsel for the petitioner submits that the petitioner is not involved in any other case except the present one and he is in judicial

custody since 11.08.2018 and the offences are triable by the Court of a Magistrate.

Learned Senior counsel further submits that as per allegations in the FIR, the petitioner had taken Rs.600/- per person from several persons as fee for

filling up their forms for taking loan and submits that it is a case based on documentary evidence. It is also submitted that the investigation in the case

is complete.

Learned State counsel has not disputed the factual position and submits that the report under Section 173 Cr.P.C. is ready and will be presented soon

before the Illaqua Magistrate.

I have heard learned counsel for the parties.

Without commenting upon the merits of the case, considering the facts that the petitioner is in judicial custody since 11.08.2018; he is not required for

further investigation and the offences being triable by the Court of a Magistrate, it will take some time in conclusion of the trial, the instant petition is

allowed. The petitioner is ordered to be released on regular bail on his furnishing bail/surety bonds to the satisfaction of the Illaqua Magistrate/Duty

Magistrate concerned.