Punjab and Haryana High Court: Three petitions were clubbed together dealing with regular bail in an FIR registered under Section 395 IPC, registered at Police Station Sadar Ludhiana.
The facts leading to this case were that complainant along with five others was having dinner, when the complainant was threatened by petitioner to hand over the amount which they had in their possession. Since then the petitioner were in custody. It was submitted that complainant before giving complaint to the police had allegedly gone out. It was brought before the Court that investigation was complete, challan was presented and charges were framed but the conclusion of the trial would take time.
High Court viewed that State counsel could not dispute the factual position without commenting on the merit of the case. Therefore, these petitions were allowed and they were directed to be released on regular bail. [Saroop Ali v. State of Punjab, 2019 SCC OnLine P&H 290, decided on 25-03-2019]
