ANGREJ SINGH @ TEETU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is for grant of regular bail under Section 439 Cr.P.C. to the petitioner in case bearing FIR No. 128 dated 7.5.2010 under Sections 379, 411, 420, 465, 468 and 471 of the Indian Penal Code registered with police station Kotwali Faridkot, District Faridkot.

(2.) As per allegations, the complainant-owner of the Verna Car lodged an FIR that his car had been stolen and he had suspicion on the present petitioner-accused who at one time was employed as driver on the said car.

(3.) It is submitted that petitioner is in custody since 7th of May 2010 and the main witnesses of the prosecution have already been examined and no useful purpose would be served to keep the petitioner in custody.