Satish Kumar Mittal, J. - (1.) THE Petitioners have filed this petition under Section 439 Code of Criminal Procedure for grant of regular bail in case FIR No. 170 dated 25.7.2006 registered under Sections 384/365/511 IPC at Police Station Siwan, District Kaithal.
(2.) I have heard the counsel for the parties and gone through the contents of the FIR. In the aforesaid case which is to be tried by the Magistrate, the Petitioners are in custody since 26.7.2006. The allegations against the Petitioners are that they have tried to kidnap the son of the complainant. While referring to the earlier part of the FIR, counsel for the Petitioners contends that there was a dispute between the complainant and the Petitioners about the demand of some amount and due to the said dispute, false allegations have been levelled against the Petitioners. Counsel contends that the Petitioners are in custody since 26.7.2006 and trial is not going to conclude soon. Counsel for the Respondent -State has not disputed the factum of previous dispute between the complainant and the accused about some money transaction and that only an attempt to kidnap was made, but actually no kidnapping was made in this case. Keeping in view the aforesaid facts, without expressing any opinion on the merits of the case, I deem it appropriate to grant regular bail to the Petitioners, and they are accordingly ordered to be released on bail to the satisfaction of the trial Court.;