PUNITA MAKKAR Vs. STATE

JUDGEMENT

(1.) By way of the present petition under Section 439 of the Code of Criminal Procedure, 1973, petitioner seeks directions to release him on bail in case FIR No.41/2015 registered at Police Station Crime Branch, Delhi, for the offences punishable under Sections 419/420/467/468/ 471/120-B of the Indian Penal Code, 1860.

(2.) Learned counsel appearing on behalf of petitioner submitted that the chargesheet has been filed against the petitioner and in the said chargesheet it is stated that FSL result is awaited as specimen handwriting of accused persons and seized documents are being sent to FSL for handwriting comparison. Various reports regarding verification of birth certificates and Voter I-cards used for admission are still awaited and the outcome will be filed through the supplementary chargesheet.

(3.) Learned counsel further submitted that the petitioner is in custody since 10.07.2015. The trial will take its time as the police may file the supplementary chargesheet against the other accused, therefore, till the supplementary chargesheet is filed, the trial will not proceed further.