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Judgment
2 paragraphs · 118 wordsSabina, J.—Petitioner has filed this petition u/s 439 of the Code of Criminal Procedure, 1973 seeking regular bail in FIR No. 27 dated 12.4.2005 u/s 406, 420 of the Indian Penal Code registered at Police Station Lohan, District Jalandhar. Petitioner is in custody since 11.3.2011. Although the petitioner had absented during trial and had been declared a proclaimed offencer but keeping in view the fact that now he is in custody for the last 11/2 years, it would be just and expedient to release the petitioner on bail.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to the satisfaction of Chief Judicial Magistrate, Jalandhar.