AJAY TAYAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner, Ajay Tayal, who has been booked for having committed the offences punishable under Sections 420 and 120-B, IPC, in FIR No. 24, dated 24.4.2012, registered at Police Station, Daresi, District Ludhiana.

(2.) Learned senior counsel contends that the petitioner is behind the bars from 21.3.2012. The report under Section 173, Cr.P.C., has already been filed and now the case is fixed for consideration of the charges before the learned Trial Court, therefore, the custodial interrogation of the petitioner is not required. He further submits that all the offences for which the CRM-M No. 16718 of 2012 (O&M) 2 petitioner has been booked, are triable by the learned Judicial Magistrate.

(3.) Learned counsel for the State has not denied the factual aspects raised by the learned counsel for the petitioner.