NARINDER SINGH Vs. U.T.

JUDGEMENT

(1.) THIS petition has been filed by Narinder Singh under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 215 dated 28.5.2007, under Sections 376 and 506 of the Indian Penal Code, registered at Police Station Sector 34, Chandigarh.

(2.) PROSECUTION story, in brief, as per the FIR, as reproduced in para 1 of the petition is as under:

(3.) LEARNED Counsel for the petitioner has further submitted that in order to lead cogent defence evidence, it is necessary in the interest of justice to release the petitioner on bail. The petitioner had been thrice released on interim bail but he had never misused the concession of bail.