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Judgment
Ajay Tewari, J. (Oral) - This is a petition for the grant of regular bail in case bearing FIR No. 150 dated 15.10.2015, under Sections 399, 402 IPC and Section 25/54/59 of Arms Act, registered at Police Station Pasiana, District Patiala.
The allegations against the petitioner were that he along with his accomplices was making preparations for committing dacoity in the area of Deer Park, Patiala when on receiving secret information the police arrested him and his accomplices with weapons.
Learned counsel for the petitioner states that the petitioner has been in custody since 15.10.2015 and the trial is no way near conclusion. Learned DAG has placed on record custody certificate by way of affidavit of Gurcharan Singh Dhaliwal, Deputy Superintendent,Central Jail, Patiala. The same is taken on record and copy supplied to the opposite counsel. As per the said custody certificate the petitioner is involved in the following four FIRs;-
FIR No. 216 dated 10.10.2015, under Section 302/34 IPC, P.S.City Rajpura.
FIR No. 408 dated 20.10.2000, under Section 302/34 IPC, P.S.City Rajpura.
FIR No. 79 dated 15.10.2015, under Section 302/34 IPC, P.S. Kheri Gandian.
FIR No. 72 dated 26.08.2015, under Section 13/03/67 of Gambling Act, P.S. City-II Malerkotla.
Learned counsel for the petitioner has pointed out that the serious crimes are mentioned in the first three FIRs and all of them are actually cases where persons had died in the year 1999/2000 and now the police has obtained confessional statements from the petitioner and has involved him in all these cases just to improve their own record. Learned Addl.AG, on instructions from ASI Sohan Singh, has accepted that in all the three FIRs mentioned above deaths had taken place in the year 1999/2000 and, in all those cases the petitioner has been shown as having been arrested after having been arrested in the present case.
Without commenting anything on the merits of the case and keeping in view the period of custody, I do not deem it appropriate to deny the concession of bail to the present petitioner in the present case.
Bail to the satisfaction of the trial Court.
Petition stands disposed of in the above terms.
Since the main case has been decided, the Criminal Misc.Application, if any also stands disposed of.