ROOP CHAND BAJAJ Vs. STATE

JUDGEMENT

(1.) THIS is a petition seeking regular bail in FIR No. 366 of 2007 under Sections 420, 467, 468, 471 read with 34 IPC registered at Police Station Kalkaji. The complainant and the Petitioner accused are real brothers. The Petitioner is one year younger than the complainant.

(2.) TWO facts which are not in dispute need to be stated at the outset. The Petitioner had already undergone six months' of judicial custody. Further, the charge sheet in the case has already been filed on 1st July 2008.

(3.) THE Court was informed on the subsequent date i.e. 24th November 2008 that the attempt at arriving a settlement had failed. In that context the bail application was directed to be heard and the interim bail was extended.