CHANDAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the petitioner in case FIR No. 57 dated 06.02.2015, under Sections 363, 366, 376, 506 and 120-B of the Indian Penal Code, registered at Police Station Focal Point, Ludhiana, District Ludhiana.

(2.) It is contended by learned counsel for the petitioner that the petitioner has been falsely implicated in this case and he is in custody since 06.12.2015. He also contends that the statement of the prosecutrix has already been recorded and there is no likelihood for the petitioner to influence her. He prays that the petitioner should be enlarged on regular bail since the trial is likely to take time as only two witnesses have been examined out of total fifteen witnesses so far.

(3.) Mr. Davinder Bir Singh, DAG, Punjab, has appeared on behalf of respondent-State and contested the bail application. He opposes the grant of regular bail to the petitioner by stating that there are specific allegations against the petitioner.