PARASDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 483 BNSS with a prayer to grant regular bail to him in case FIR No.7 dtd. 19/1/2024, registered under Ss. 458, 385, 201, 392 IPC, Police Station Sri Hargobindpur, Police District Batala, District Gurdaspur.

(2.) The FIR in the present case was registered on the basis of the statement made by Gurdeep Singh son of Sohan Singh and the same has been reproduced below:-

(3.) Learned counsel for the petitioner contends that the petitioner was not named in the FIR, nor there was any averment, which connected him with the commission of crime. Even, it was registered against unknown persons and the petitioner was involved by recording a false disclosure statement in another criminal case. He further contends that even the tractor, which was allegedly stolen and is the subject matter of the present case, has already been recovered. The petitioner was arrested in the present case on 29/4/2024 and is in custody for the last almost 01 year and 03 months. He further contends that the final report of investigation has been presented in the present case, however, no witness has been examined so far. Consequently, the trial is not likely to conclude in near future.