RESHAM KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition filed under Section 439 of the Code of Criminal Procedure seeking regular bail in a case registered against the Petitioner vide FIR No. 172 dated 17.09.2010 under Sections 406/420 IPC at Police Station Adampur, District Jalandhar.

(2.) Learned Counsel for the Petitioner submits that Petitioner has been in custody since 17.09.2010 and investigation of the case has been completed. According to him, trial is likely to take long time to conclude, thus, no useful purpose would be served by detaining the Petitioner in custody during its pendency.

(3.) Learned State counsel has opposed the prayer for bail on the ground that allegations against the Petitioner are serious in nature. He, however, does not dispute the fact that investigation has been completed and challan presented before the competed court of jurisdiction on 10.01.2011.