SHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) C.M.is allowed as prayed for. Copy of the order dated 10.3.2006 (Annexure P-3) is taken on record. Prayer in this petition is for grant of regular bail in case FIR No.9 dated 20.2.2006, registered under Sections 406/420/467/468/471/120- B of the Indian penal Code at Police Station Amloh, Distt. Fatehgarh Sahib. The petitioner, who was working as a clerk in M/s Sohan Lal and Company, Amloh, is accused of forging the signatures of the complainant's wife and withdrawing money, in connivance with his other co-accused. The petitioner has been behind bars since 26.2.2006. The investigation is complete, the report under Section 173 of the Cr.P.C. has been filed and charges have been framed. The petitioner's co-accused have been released on anticipatory bail by the Additional Sessions Judge, Fatehgarh Sahib, on a statement made by the Investigating Officer as also the APP that they are not required by the police and do not object, if they are granted anticipatory bail. Counsel for the respondent has not expressed any apprehension that if released on bail, the petitioner would, in any manner subvert the trial and/or try to win over the witnesses. In view of the aforementioned facts, bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Fatehgarh Sahib. Nothing stated herein shall be construed to be an expression of opinion on the merits of the case.