MANPREET SINGH @ MANI Vs. SATE OF PUNJAB

JUDGEMENT

(1.) By filing the present petition under Section 439 of the Code of Criminal Procedure, the petitioner has sought regular bail in case FIR No. 32, dated 27.2.2013, registered under Sections 376, 506, 120-B of the Indian Penal Code at Police Station Adampur, District Jalandhar City. It is contended by the learned counsel for the petitioner that main accused Sammi and Harman have been admitted to bail being juvenile. The only allegation against the petitioner is that he stood as guard while the crime was being committed. The petitioner is in custody since 18.3.2013.

(2.) On the other hand, the learned State counsel opposes the prayer of the petitioner. He informs that challan stands presented, but charges are yet to be framed. There are total twenty one PWs.

(3.) The only allegation against the petitioner is that he guarded the room, wherein the crime was being committed. The main accused Sammi and Harman have already been admitted to bail. The petitioner is in custody since 18.3.2013. charges arr yet to be framed. There are total twenty one PWs. The trial is not likely to be concluded in the near future. Without expressing any opinion on merits of the case, the present petition is allowed. The petitioner is ordered to be released on bail during the pendency of the trial subject to furnishing the bail bonds to the satisfaction of the learned trial Court.