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
5 paragraphs · 222 wordsArvind Singh Sangwan, J
Prayer in this petition is for grant of regular bail in FIR No.315 dated 27.12.2021 under Sections 399 & 402 IPC and Sections 25/27/54/59 of Arms Act, registered at Police Station Chheharta, District Amritsar.
Learned counsel for the petitioner submit that as per allegations in the FIR, registered at the instance of ASI Jagjit Singh, while on patrol duty, he received a secret information that Amanpreet Singh @ Anda, Ajay, Lovepreet Singh @ Love, Deepak Singh @ Deepu, Rahul, Sarabjit Singh @ Sarab, Malkiat Singh @ Billa and Sukhsahib Singh are present with deadly weapons and are preparing to commit the offence of dacoity. Thereafter, the police party apprehended them and effected the recovery of some weapons. It is further submitted that the petitioner is in custody for the last 04 months and 17 days and no recovery was effected from him.
Learned State counsel, on the basis of custody certificate filed in the Court today, could not dispute the factual position.
After hearing learned counsel for the parties, without commenting anything on merits of the case and considering the aforesaid facts and circumstances of the case, this petition is allowed and the petitioner is directed to be released on regular bail subject to furnishing his bail/surety bonds to the satisfaction of the trial Court/Illaqa Magistrate/Duty Magistrate, concerned.