NARANJAN RAM @ ANJU @ NARANJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 439 Code of Criminal Procedure seeking regular bail in a case registered against the Petitioner under Section 395 IPC at Police Station S.B.S. Nagar, District S.B.S. Nagar, vide FIR No. 45 dated 15th May, 2010.

(2.) Learned Counsel for the Petitioner submits that co-accused have already been released on bail vide order dated 21.9.2010 (Annexure P-1). He further submits that the Petitioner has been in custody for more than four months and trial is already in progress. According to him, no useful purpose will be served by detaining the Petitioner in custody any longer.

(3.) Learned State counsel has opposed the prayer for bail on the ground that the allegations against the Petitioner are serious in nature. He, however, submits that after completion of investigation, challan was presented before the competent court of jurisdiction and charge has already been framed.