KAPOOR SINGH Vs. STATE OF U T CHANDIGARH

JUDGEMENT

(1.) Learned counsel for the petitioner has produced a copy of order dated 3.5.2010 passed in CRM No.M-6542 of 2010, vide which, Kishan alias Ram Kishan, co-accused of the petitioner, was allowed regular bail by a Coordinate Bench of this Court (Gurdev Singh, J.), which reads as under:-

(2.) Having heard the learned counsel for the petitioner, having gone through the record with his valuable help and after bestowal of thoughts over the entire matter, to my mind, the present petition deserves to be accepted in this context.

(3.) It is not a matter of dispute that similar role is attributed to the petitioner, which was assigned to his co-accused Kishan alias Ram Kishan, who has already been allowed bail. Therefore, I see no reason not to extend the same benefit to the present petitioner under the same set of circumstances. He was arrested on 26.10.2009 and since then he is in judicial custody. The learned counsel has stated at the bar that the petitioner is not a previous convict. The conclusion of trial will naturally take long time. Moreover, there is no history of previous involvement of the petitioner in any such case. No useful purpose will be served to further detain him in jail.