Resham Kaur vs State of Punjab

Rajan Gupta J.—This is a petition filed u/s 439 of the Code of Criminal Procedure seeking regular bail in a case registered against the Petitioner vide FIR No. 172 dated 17.09.2010 under Sections 406/420 IPC at Police Station Adampur, District Jalandhar.

Learned Counsel for the Petitioner submits that Petitioner has been in custody since 17.09.2010 and investigation of the case has been completed. According to him, trial is likely to take long time to conclude, thus, no useful purpose would be served by detaining the Petitioner in custody during its pendency.

Learned State counsel has opposed the prayer for bail on the ground that allegations against the Petitioner are serious in nature. He, however, does not dispute the fact that investigation has been completed and challan presented before the competed court of jurisdiction on 10.01.2011.

Heard.

Keeping in view the aforesaid contentions, period of incarceration of the Petitioner and the fact that trial may still take some time to conclude, I am of the considered view that no useful purpose would be served by detaining the Petitioner in custody any longer. Without expressing any opinion on the merits of the case, I deem it appropriate to grant regular bail to the Petitioner. Accordingly, the petition is allowed and Petitioner is ordered to be enlarged on bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Jalandhar.