JAGIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application seeking regular bail in case FIR No. 471 dated 16.12.2008 under Sections 419/ 420/ 467/ 468/ 471/ 120B IPC, P.S. Tripuri, District Patiala.

(2.) Learned Counsel for the Petitioner states that the Petitioner is an old man of 85 years of age and is in judicial custody w.e.f. 10.9.2010. He further states that in the present case, challan has already been submitted by the police after investigation. Learned Counsel for the Petitioner vehemently argued that no useful purpose would be served keeping an old man of 85 years of age in judicial custody in a case triable by the Magistrate.

(3.) Considering totality of the facts and circumstances of this case. It is directed that the Petitioner be released on bail to the satisfaction of the trial Court.