MANAV MAHAJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is second petition for bail in case FIR No. 168 dated 18.11.2008 under Sections 419, 420, 467, 468, 471, 120-B IPC, registered at Police Station Dera Bassi, District Mohali.

(2.) I have heard learned Counsel for the parties and perused the case file.

(3.) Notice of motion in the instant bail petition was issued because the trial was not progressing on account of pendency of some inquiry on application of Petitioner's co-accused and the said inquiry was likely to take time as per statement Annexure P/7 made by ASI Phool Chand dated 18.9.2010 before the trial Magistrate.