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Judgment
5 paragraphs · 155 wordsSabina, J.—This petition has been filed u/s 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 148 dated 5.9.2010, under Sections 406, 420, 465, 466, 467, 468, 471, 120B of the Indian Penal Code registered at Police Station Model Town, Hoshiarpur.
Learned counsel for the petitioner has submitted that the petitioner is in custody since 9.9.2010. Challan has already been presented in this case.
Learned State counsel, on the other hand, has opposed this petition.
Keeping in view the fact that the petitioner is in custody since 9.9.2010 and challan has already been presented in this case, it would be just and expedient to release the petitioner on bail.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. The petitioner is ordered to be admitted to bail subject to the satisfaction of Chief Judicial Magistrate/ Duty Magistrate Hoshiarpur.