RAJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Offence alleged is under sections 420/465/466/467/468/471/ 120-B IPC. Counsel for the petitioner says that without prejudice to his rights and contentions, the petitioner will deposit a sum of Rs.50,000/- in the trial court within one month from today. The amount will abide by any further orders of the court and on conclusion of trial, if no order is passed with respect to the said amount, the same will be withdrawn by the petitioner.

(3.) Counsel for the petitioner submits that the petitioner has already been in custody for the last about five months; investigation is complete; trial will take time and indefinite custody of the petitioner is not called for. Without expressing any opinion on merits, the petitioner is granted bail to the satisfaction of CJM/ Duty Magistrate, Barnala. The petition is disposed of.