PARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under Section 439 of the Code of Criminal Procedure is for grant of regular bail in case bearing FIR.No.15 dated 10.01.2018 (Annexure P/1) under Sections 420 and 120-B IPC and Sections 4 and 5 of Prize Chits and Money Circulation Schemes Act, 1978 registered at Police Station City Sangrur, District Sangrur.

(2.) Allegations against the present petitioner are the accused used to allure the general public to invest money in their Society by making false claims that their Society would give higher rate of interest as well as other benefits.

(3.) Learned counsel for the petitioner contended that the petitioner is in custody since 3.7.2018 and challan has already been presented in this case. The trial of this case still to take some more time. So, the petitioner be released from custody in this case as no purpose would be served by keeping the petitioner behind the bars