RAJ DIN ALIAS RAJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer in this petition under Section 439 Cr.P.C. is to release the petitioner on regular bail in complaint case pending in the Court of Chief Judicial Magistrate, Nawanshahar under Sections 302/201/120 -B/34 IPC.

(2.) NOTICE of the petition was sent, service is complete, however, no one turns up on behalf of respondent No.2.

(3.) LEARNED Counsel for the petitioner also points out that the case is likely to take a considerably long period.