M.M. Singh Bedi, J. - (1.) LEARNED state counsel has opposed the application contending that the petitioner is guilty of having made complainant to inhale some intoxicant facilitating the crime by Surjit Singh.
(2.) LEARNED counsel for the petitioner, on the other hand, has submitted that it is a case of run away marriage and the father of the prosecutrix had also lodged a complaint with the police regarding the prosecutrix having left home after committing theft of Rs. 1,00,000/ -. Without expression of any opinion on merits of the case, taking into consideration that the petitioner has been in custody w.e.f. 07.7.2011 and no possibility of conclusion of the trial in near future, petitioner can be granted the concession of regular bail.
(3.) PETITION is allowed.;