VIJAY SHARMA @ BOBBY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 439 of the Code of Criminal Procedure, 1973 (for short 'Cr. P.C.') for grant of bail to the petitioner, in FIR No.61 dated 16.04.2019, under Sections 386, 506 of Indian Penal Code, 1860 (for short 'IPC') and Sections 25, 54 of Arms Act, 1959, registered at Police Station Cantonment, District Amritsar.

(2.) As per prosecution case, the petitioner was apprehended and '10 lakhs Playing Indian Currency Notes as well as mobile phone were recovered from the petitioner.

(3.) Contends that petitioner is in custody since 17.04.2019 and after investigation, report under Section 173 of Cr. P.C. has already been submitted on 13.06.2019 and charges are yet to be framed. Also contends that there is no other criminal case pending against the petitioner.