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Judgment
Sandeep Moudgil, J
The instant petition under Section 439 Cr.P.C has been filed seeking regular bail in case FIR No. 186, dated 26th December, 2021, under Sections 379-B, 201 read with 34 IPC, registered at Police Station Nakodar, District Jalandhar.
Learned counsel for the petitioner submits that the allegations against the petitioner are with regard to snatching of motorcycle and one mobile phone. He further submits that the petitioner was implicated on the basis of disclosure statement of co-accused Karan, however, no recovery has been effected from the petitioner.
He submits that the allegedly snatched motorcycle was recovered from co-accused Karan whereas mobile phone has not yet been recovered.
It is not disputed by the State counsel that the petitioner is behind bars since 24.02.2022 and challan was presented in the case on 08.02.2022. Now, next date of hearing before the trial Court is 10.06.2022 for framing of charges.
In view of the facts that the challan has already been presented; no recovery is to be made from the petitioner and conclusion of trial will take time, the petition is, therefore, allowed and the petitioner is ordered to be released on regular bail on his furnishing adequate bail and surety bonds to the satisfaction of trial Court/Duty Magistrate concerned.