BOBBY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) This petition under Section 439 of the Criminal Procedure Code has been filed by Bobby son of Bal Krishan @ Bala Ram, for grant of regular bail pending trial in FIR No. 522 dated 16.12.2009 registered at Police Station Civil Lines, District Amritsar, under Sections 420, 465, 467, 471, 511/120-B IPC. He was named as an accused in the above said FIR, which was registered on the basis of a written application of one Satinder Singh, Branch Manager, UAE Exchange & Financial Services Ltd. It is stated therein that this petitioner was advanced cash loan against the gold which was ultimately found to be fake. The loan amount was of only of Rs. 76,000/-. The petitioner is coming in judicial custody and is no more required for further interrogation and the challan has not been presented in court so far. Presentation of challan and thereafter trial of the petitioner would take some time.

(3.) Keeping in view the above facts, this petition is allowed. The petitioner is admitted to bail to the satisfaction of the Illaqa Magistrate/Duty Magistrate, Amritsar.