RESHAM BHATTI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by petitioner under Sec. 439 Cr.P.C. for grant of regular bail to him in case FIR No.120 dtd. 6/9/2017 registered under Ss. 370, 420 read with Sec. 120-B IPC and Sec. 13 of the Punjab Anti Human Smuggling Act, 2012 at Police Station Bilga, District Jalandhar.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the case whereas he was not involved. The investigation has been completed and charges have also been framed. Out of total nine prosecution witnesses, two material witnesses have been examined and the petitioner is in custody since 17/1/2018. No other case of similar nature is pending against the petitioner. Trial may take time to conclude and no purpose would be served by keeping the petitioner in custody as offence is triable by the Magistrate.

(3.) Custody certificate has been filed by learned State counsel in the Court and the same is taken on record.