BALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioners under Section 439 of the Code of Criminal Procedure (in short ' Cr.P.C .') in FIR No.86 dated 21.06.2016, for offence punishable under Sections 295-A and 120-B of the Indian Penal Code (in short ' IPC '), registered at Police Station Dialpura, District Bathinda.

(2.) Learned counsel for the petitioner has relied upon the order dated 16.05.2019 passed by this Court in CRM-M No.16563 of 2019 wherein the following observation was made:-

(3.) Learned Counsel for the petitioner has further argued in this case the petitioners are in custody from the last 07 months and 07 days and the offences are triable by the Court of Magistrate and the conclusion of the trial will take some time.