RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE Petitioner seeks regular bail in a case registered against him on 21.7.2008 for the offences under Sections 419, 420, 467, 468, 471 and 120 -B IPC; besides, Section 12(b) of the Passport Act.

(3.) THE case is triable by the Magistrate of the Ist Class. The offence under Section 12(b) of the Passport Act, 1967 provides for punishment with imprisonment for a term which may extend to two years or with fine which may extend to Rs.5,000/ -or with both. The Petitioner was arrested in the case on 21.2.2011 and since then he is in custody. The prosecution is to establish its case by leading evidence. The trial in the case is likely to take time.