AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 264 wordsMeenakshi I. Mehta, J
The petitioner herein seeks the relief of regular bail in the criminal case arising out of the FIR bearing No.150 dated 17.12.2014 registered at Police Station Division No.4 Jalandhar, District Jalandhar, under Sections 279, 337, 427 IPC
Mr. M.S.Nagra, learned Assistant Advocate General, Punjab, has appeared in this case in pursuance of the notice of the instant petition having been sent to the respondent-State in advance and he has submitted the custody-certificate of the petitioner in the Court today and the same is taken on the record.
I have heard learned counsel for the petitioner as well as learned State counsel in the present petition and have also perused the file carefully.
Learned counsel for the petitioner contends that though, the petitioner was declared a proclaimed person vide the order dated 27.11.2019 but now, he is in custody since 06.02.2022 and he is also not involved in any other criminal case of the similar nature and therefore, he deserves the relief as prayed for in this petition.
Learned State counsel does not dispute the afore-referred factual position.
Keeping in view the above-discussed facts and circumstances as well as the fact that the trial of the case is likely to take sufficient time to conclude and without commenting or expressing any opinion on the merits of the case, the petitioner named Rakesh Kumar @ Keshu is ordered to be released on regular bail subject to his furnishing the requisite personal and surety bonds to the satisfaction of learned Chief Judicial Magistrate/trial Court/Duty Magistrate concerned.
The petition in hand stands allowed accordingly.