L.N. Mittal, J. - (1.) DAVINDER Kumar who is husband of the deceased has filed the instant petition for bail in case FIR No. 218 dated 10.11.2007, under Sections 306 and 498 -A IPC, Police Station Sarabha Nagar, Ludhiana.
(2.) I have heard learned Counsel for the parties and perused the case file. Earlier bail petition moved by the Petitioner was dismissed on merits. However, notice of motion in the instant bail petition was issued on account of long incarceration of the Petitioner. Learned Counsel for the Petitioner reiterates the same contention that the Petitioner is in custody since 11.11.2007 i.e. for almost three and half years. It is also submitted that the trial is not likely to conclude soon because criminal complaint instituted by the Petitioner regarding the same occurrence is to be disposed of with the instant case and prosecution evidence is still being recorded in the said criminal complaint.
(3.) KEEPING in view the long incarceration of the Petitioner but without adverting to the merits of the case, the instant bail petition is allowed. Bail to the satisfaction of learned Chief Judicial Magistrate/Duty Magistrate, Ludhiana.;