Punjab-Haryana High Court
Jasvir Singh @ Jassi @ Jasbir Singh vs State Of Punjab on 23 February, 2018
209
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-1597-2018
Date of decision: 23.02.2018
Jasvir Singh @ Jassi @ Jasbir Singh ...Petitioner
V/s.
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE SUDIP AHLUWALIA
Present: Mr. H.P.S. Ghuman, Advocate for the petitioner.
Ms. Rajni Gupta, Sr. DAG, Punjab.
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SUDIP AHLUWALIA, J. (Oral)
This is a petition for regular bail under Section 439 Cr.P.C. on behalf of the petitioner, in case FIR No.108 dated 15.05.2017, under Sections 420, 489, 489-A, 489-C, 489-D and 120-B of the Indian Penal Code, registered at Police Station Patran, District Patiala.
Seen reply by way of a short affidavit of Deputy Superintendent of Police filed on behalf of the State.
It does not answer the question whether there is any forensic evidence linking the seized fake currency to the printer/equipment recovered from the petitioner.
In the meantime, the petitioner has undergone detention well in excess of 9 months.
In the circumstances, he may be released on bail to the satisfaction of the Ld. Trial Court with a further direction to report at the Police Station once a week during the pendency of the trial.
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February 23, 2018 (SUDIP AHLUWALIA)
Divyanshi JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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