NAVJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under Sec. 439 of the Code of Criminal Procedure is for grant of regular bail in case bearing FIR No. 104 dated 25.5.2017 (Annexure P/1) under Sections 406 and 420 Penal Code registered at Police Station Phase-I, S.A.S. Nagar, Mohali.

(2.) Learned counsel for the petitioner contended that the offence alleged against the petitioner is triable by the court of Magistrate and the trial of the case still to take some more time. The petitioner is in custody since 17.7.2018. So, he be released on bail in this case.

(3.) Learned State counsel while opposing the bail application of the petitioner contended that the petitioner there are total 74 cases of similar nature against the petitioner and he is habitual of committing such offences. So, he is not entitled to bail in this case.