RANJEET Vs. STATE OF U T CHANDIGARH

JUDGEMENT

(1.) CASE of the prosecution is that Pankaj Mehendiratta and his wife Prerna were going when two persons on bicycle snatched bag of Prerna. The petitioner was apprehended and recovery of articles of the complainant was effected from him. He is in custody for the last three months. CASE is fixed for charge on 8.3.2006. Learned counsel for the State says that evidence of the prosecution is likely to be concluded within three months from the said date. Without expressing any opinion on merits, and while declining bail at this stage, a direction is given that if prosecution evidence is not concluded within three months from the next date, for reasons not attributable to the petitioner, the petitioner will be granted bail subject to such appropriate conditions as may be laid down by the trial court. Petition is disposed of.