JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition filed on behalf of the petitioner for regular bail under Sec. 439 Cr.P.C. in case FIR No.150, dtd. 27/12/2018, under Ss. 420, 465, 467, 468, 471 and 120-B of the IPC, registered at Police Station City-I, Mansa, District Mansa.

(2.) From the custody certificate of the petitioner already on record, it would appear that he has remained in detention for a period of more than two years and five months, since 23/6/2019.

(3.) Ld. Counsel for the petitioner submits that the trial has been held up in view of the fact that now prosecution side has moved an application under Sec. 319 of the Cr.P.C. for summoning some other accused persons. A copy of the relevant order passed by Ld. Chief Judicial Magistrate, Mansa, on 1/9/2021, is tendered by Ld. Counsel for the petitioner in connected case, being CRM-M-39092-2020.