KIRANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Kirandeep Kaur, petitioner prays for grant of regular bail pertaining to FIR No.0298 dated 27.07.2019 registered at Police Station City Barnala, District Barnala for offence punishable under Sections 420, 467, 468, 471 and 120-B of the Indian Penal Code.

(2.) Counsel for the petitioner would argue that the accused is in custody since 15.02.2020. Challan has been presented in the Court and conclusion of trial is likely to take some time. He would further submit that during preliminary inquiry, it was found that a meager amount of Rs.39,000/- out of Rs.5 lakhs involved in the case had been paid to the petitioner. The last submission made by counsel is that the petitioner is ready to face trial without any default.

(3.) Counsel representing the State of Punjab has opposed the application for bail but did not contest correctness of submissions made by counsel for the petitioner.