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Judgment
12 paragraphs · 248 wordsThis petition has been filed under Section 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for grant of anticipatory bail in case FIR
No.227 dated 16.07.2017, registered at Police Station Focal Point, District Ludhiana, under Sections 379 and 411 of Indian Penal Code.
Notice of motion has been issued in this case.
On the asking of the Court, Mr. Pawan Sharda, Sr. DAG. Punjab, has accepted notice on behalf of respondent-State and contested this petition.
I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.
The case of the petitioner is that he absented from the court proceedings on 02.05.2018 as he was suffering from depression etc. and also forgot the
date of hearing.
Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any
opinion on the merits of the case, I find trial of the case will take a long time and, therefore, no useful purpose will be served by sending the petitioner
to custody. Therefore, finding merit in the present petition, the same is allowed. The petitioner is directed to surrender before the trial Court within 10
days from today and on doing so, he shall be released on bail by the trial Court to its satisfaction. If the petitioner fails to appear before the trial Court
within the stipulated period, instant petition shall be treated as dismissed.