ALKA @ SARABJIT 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. 293 dated 05.12.2009 under Sections 419/420/467/468/471/120-B IPC at Police Station Barnala.

(2.) Learned Counsel for the Petitioner submits that Petitioner has been in custody since 06.08.2010 and case is triable by Magistrate. According to him, investigation of the case has been completed and thus no useful purpose would be served by detaining the Petitioner in custody any longer.

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