DHARAM PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 439 Cr.P.C. seeking regular bail in a case registered against the petitioner under Sections 120-B, 363 and 366-A IPC at Police Station Kundli, District Sonepat, vide FIR No. 62 dated 18th March, 2008.

(2.) Learned counsel for the petitioner submits that petitioner has been in custody since 5th March, 2009 and the trial is still at its initial stage, thus, the petitioner deserves to be enlarged on bail.

(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, does not dispute the fact that the challan has been presented before the competent court and one prosecution witness has already been examined.