JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in case FIR No.37, dated 8.4.2006, registered under Sections 3 and 4 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, at Police Station Goindwal Sahib.

(2.) Counsel for the petitioner contends that the only allegation, against the petitioner, is the alleged words, uttered by him. It is further contended that as the investigation is complete and challan has been presented, the petitioner be released on bail. Counsel for the respondent, however, contends that as the offence is one under the aforementioned Act, the petitioner be not released on bail.

(3.) I have heard learned counsel for the parties and perused the record. The truth of the allegations, levelled against the petitioner, would be determined, during the course of the trial. As investigation is complete, further incarceration of the petitioner is unwarranted. Counsel for the respondent has not expressed any apprehension that if released on bail, the petitioner would tamper with the prosecution evidence or in any manner subvert the process of trial. Bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Amritsar. Nothing, stated herein, shall be construed to be an expression of opinion, on the merits of the controversy.