HARBANS SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer in this petition is for grant of regular bail in FIR No. 110 dated 9.6.2005, under Sections 420,465,467,468,471 IPC, registered at Police Station Dharamkot, District Moga. As per the allegations, the petitioner, who was Halqa Patwari at the relevant time, issued a forged and fabricated revenue record, on the basis of which Jit Singh son of Shankar Singh obtained loan from the State Bank of Patiala at Jalalabad.

(2.) THE petitioner is stated to be in custody since 9.6.2005. Learned State Counsel, on instructions from HC Balwinder Singh, informs that there are several such like cases registered against the petitioner. In some of the cases, it appears that the petitioner has already been released on regular bail. Keeping in view the fact that investigation is complete, challan has also been presented and the trial is going on and also having regard to the nature of offence attributed to the petitioner, but without expressing any views on merits of the case, lest it should prejudice either of the parties, this petition is allowed. THE petitioner is directed to be released on bail to the satisfaction of the Chief