DEEPAK KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) DEEPAK Kumar, the petitioner seeks regular bail in a case registered by way of FIR No. 80 dated 20.5.2011 at Police Station Division No.6 Industrial Area, Ludhiana, District Ludhiana, for an offence punishable under sections 419, 420, 467, 468, 471 and 120-B IPC.

(2.) LEARNED senior counsel for the petitioner submits that the petitioner is accused of impersonating Col. Jaswinder Singh Sekhon in execution of power of attorney in favour of one Gopal Dass. According to him, said Gopal Dass then sold the plot of Col. Jaswinder Singh Sekhon to one Harbans Kaur. According to him, in the statement of Harbans Kaur, it has come that the main person behind the entire occurrence was Gurdev Singh who has received the money. According to him, the money has now been returned to Harbans Kaur. He further submits that Gurdev Singh has been granted bail by this court vide order dated 8.1.2013. He further submits that the trial of the case is proceeding with Magistrate of the Ist Class and it would take long time to be over and as the questions involved in this case would have to be decided by the court below after taking evidence, no useful purpose would be served in detaining the petitioner in custody any longer.

(3.) THE allegations are against the petitioner of impersonating Col. Jaswinder Singh Sekhon, the owner of the plot, in execution of power of attorney in favour of Gopal Dass. This allegation has to be proved at the trial after taking evidence. The trial is proceeding with Magistrate of the Ist Class and would take long time to be over. Keeping in view the fact that the petitioner is in custody for the last about six months, I find him to be entitled to bail during trial. Therefore, the petition is allowed and the petitioner is ordered to be released on bail on his furnishing a personal bond in a sum of Rs.50,000/- with one surety in the like amount to the satisfaction of learned trial court.