KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Kuldeep Singh son of Pritam Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co -accused, vide FIR No. 101 dated 10.12.2011, on accusation of having committed the offences punishable under Sections 420, 467, 468 and 471 IPC, by the police of Police Station City Rampura, District Bathinda, invoking the provisions of Section 438 Cr.P.C. Notice of the petition was issued to the State.

(2.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.

(3.) AT the very outset, on instructions from ASI Gurjant Singh, learned State Counsel has acknowledged the factual matrix and submitted that the petitioner has already joined the investigation. He is no longer required for further interrogation, at this stage. There is no history of his previous involvement in any other criminal case. All the offences alleged against the accused are triable by the Court of Magistrate. Even, since the prosecution has not yet submitted the final police report (challan) against the accused, so, the final conclusion of trial will naturally take a long time.