PANKAJ @ PAWAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 148 dated 5.9.2010, under Sections 406, 420, 465, 466, 467, 468, 471, 120-B of the Indian Penal Code registered at Police Station Model Town, Hoshiarpur.

(2.) Learned counsel for the petitioner has submitted that the petitioner is in custody since 9.9.2010. Challan has already been presented in this case.

(3.) Learned State counsel, on the other hand, has opposed this petition.