AMRITPAL SINGH @ AMRIT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed by the petitioner Amritpal Singh @ Amrit for grant of the regular bail in case FIR No. 3 dated 02.01.2015, for offence under Sections 379, 420, 411, 467, 468, 471, 472, 483/120-B, of Indian Penal Code, registered at Police Station "B" Division, Amritsar.

(2.) As per the prosecution allegations, a secret information was received that Balwinder Partap Singh, Kashmir Singh @ Bittu, Manga, Sukhchain Singh and Happy have formed a gang. They stolen the vehicles from different states and thereafter with the help of HC Rashpal Singh @ Resham Singh @ Bhatti and the present petitioner Amritpal Singh @ Amrit, Clerk, District Transport Officer, Amritsar and other coaccused prepare forged registration certificates of such vehicles and after affixing the fake number plates, those vehicles are sold. The present petitioner was arrested in this case on 05.01.2015. Hence, this petition.

(3.) Learned counsel for the petitioner contended that the petitioner has been falsely implicated in this case. The petitioner is in custody for the last six months. He has already been remanded to judicial custody, which shows that he is no longer required for the purpose of interrogation. The case is triable by the Magistrate Ist Class. The conclusion of trial will take time, as the co-accused are yet to be arrested.