NAVJIT 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. 33 dated 25.2.2017 (Annexure P/1) under Sections 406 and 420 IPC 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 22.02.2017. 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 is habitual of committing such offences and there are about 74 cases of similar nature against the petitioner. So, he is not entitled to bail in this case.