JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The story of the prosecution is that Dinesh Kumar brother of the complainant had been kidnapped by Happy, Hira and a third sikh person. The allegation against the petitioner is that the kidnapped person was taken to the house of the petitioner. The petitioner has not been attributed any injury. It will be a moot point during trial whether the petitioner can be said to have conspired with the other accused. He has been in custody since 31.10.2009.

(2.) Without expression of any opinion on merits of the case, the petition is allowed and the petitioner is ordered to be released on bail to the satisfaction of the trial court.