(1.) Present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing FIR No.114 dtd. 6/6/2022, registered for the offences punishable under Ss. 379-B(2) and 34 of IPC, 1860 at Police Station Tibba, District Police Commissionerate, Ludhiana.
(2.) As per the contents of the FIR, it has been alleged as under:-
(3.) Counsel for the petitioner submits that the investigation already stands concluded, report under Sec. 173(2) Cr.P.C. stands filed and even charges stand framed on 8/8/2023, yet the trial has not proceeded. The investigation having already been concluded, there cannot be any apprehension that the petitioner shall tamper with the evidence. Counsel further stated that the custody of the petitioner cannot be prolonged as punitive measure.