PALO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Palo has filed this petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.127 dated 15.7.2003 registered under Section 379 IPC at Police Station Sirhind, District Fatehgarh Sahib. I have heard the counsel for the parties. The petitioner, who is a lady, was on regular bail in the aforesaid case. Subsequently, she jumped the bail and was declared Proclaimed Offender. Now, the petitioner has been arrested on 6.8.2006 and since then she is in custody. The trial is not going to conclude soon as the same is at the stage of the prosecution evidence. Keeping in view the aforesaid facts, I deem it appropriate to grant regular bail to the petitioner and she is accordingly ordered to be released on bail subject to her furnishing heavy surety to the satisfaction of the trial Court.