VISHAL Vs. UNION TERRITORY

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in case FIR No. 100 dated 18.07.2020 registered under Section 363 IPC (Section 366 IPC added later on) at Police Station Sector 11, Chandigarh.

(2.) Learned counsel for the petitioner argues that the petitioner has been in custody for over three months. The trial is not likely to be concluded at an early date as charges have not yet been framed. The criminal case has been registered because the petitioner eloped with a minor girl. He is not a criminal and, thus, he may be granted regular bail.

(3.) Custody certificate dated 03.11.2020 has been presented in the Court.