GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No.82 dtd. 22/5/2021 under Sec. 364-A, 384, 419, 120-B of the IPC, registered at Police Station City Sangrur, District Sangrur.

(2.) Learned counsel for the petitioner, at the very outset, relies upon order dtd. 5/5/2022 passed in CRM-M-28029-2021 and two other connected cases, vide which co-accused Satwinder Kaur @ Jyoti, Vaneet Kumar @ Vicky and Karanvir Singh @ Karan have already been granted the concession of regular bail by this Court. The operative part of the order reads as under:

(3.) Learned counsel further submits that primary allegations are against two persons i.e. Kulwinder Singh, who allegedly made phone call to the complainant and Kuldeep Singh Ghoda, to whom, the complainant gave Rs.1.00 lac. It is also submitted that the petitioners were not named in the FIR, however, later on, during the investigation, on the basis of disclosure statement of co-accused Kuldeep Singh Ghoda, names of the petitioners surfaced, as the accomplishes. It is next submitted that the petitioners are in custody for the last 11 months and 13 days and are not involved in any other case; challan stands presented and it will take some time in conclusion of the trial.