BALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer in this petition is to release the petitioner on regular bail in FIR No. 123 dated 17.4.2005, under Sections 489-A, B, C,D,E, 420 IPC, Police Station Jagraon, District Ludhiana. It is not disputed that the petitioner's co-accused, namely, Gurdeep Singh @ Kaka, against whom some what similar allegations have been made, has been released on bail by this Court vide order dated 29.9.2005 passed in Criminal Misc. No.44150-M of 2005 (Annexure P-1).

(2.) THAT apart, the petitioner is in custody since 17.4.2005 and uptil now only one prosecution witness has been examined. The conclusion of the trial will, thus, take considerably long period. For the reasons already assigned in Gurdeep Singh @ Kaka's case (supra) as also for the additional circumstances, as noticed above, this petition is allowed and the petitioner is directed to be released on bail to the satisfaction of the Chief Judicial Magistrate, Ludhiana.