BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Balbir Singh has filed this petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.9 dated 17.1.2002 registered under Sections 420/427/447/506/148/149 IPC at Police Station Hariana. I have heard the counsel for the parties. In the aforesaid case, the petitioner was on regular bail. Subsequently, on 13.1.2004, he jumped the bail and was declared Proclaimed Offender. He was arrested on 15.5.2006 and since then he is in custody. The case is now at the stage of prosecution evidence and the trial is not likely to be concluded soon. Keeping in view the nature of allegations against the petitioner, I deem it appropriate to grant regular bail to the petitioner and he is accordingly ordered to be released on bail to the satisfaction of the trial Court.