MANDEEP SINGH @ MANNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Mandeep Singh @ Manna, the petitioner seeks regular bail in a case registered by way of FIR No. 185 dated 29.09.2010 at Police Station Phillaur, District Jalandhar, for an offence punishable under sections 382, 420, 465, 467 and 120-B read with section 34 IPC.

(2.) Learned counsel for the petitioner has submitted that the petitioner is not named in the FIR. According to him, he is involved in this case for his being in possession of the stolen vehicle. According to him, as is evident from the order of learned Additional Sessions Judge, Jalandhar,Annexure P-2, this vehicle was purchased by the petitioner from Charanjit Singh @ Jeeta, a person who was accused in this case. According to him, he is not involved in the main occurrence, which is more than two years old. He has further submitted that the petitioner is in custody for the last three months.

(3.) Learned State counsel has submitted, on the other hand, that there are two more cases against the petitioner. According to her, the first case is registered by way of FIR No.42 dated 29.06.2012 at Police Station Garhdiwala, for an offence punishable under sections 399 and 402 IPC and the second case is registered by way of FIR No. 78 dated 09.07.2011 at Police Station Dasuya, for an offence punishable under sections 427, 447, 506 and 511 IPC and section 25 of the Arms Act. According to her, the pendency of these two cases would clearly show that the petitioner is a habitual offender. She has further submitted that the petitioner is in custody only for the last three months and for this reason alone, he is not entitled to bail.