SARABJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks regular bail in case FIR No. 93 dated 01.03.2018 registered at Police Station Ambala Cantt, under Sections 420, 467, 468, 471 and 120-B IPC.

(2.) The allegations against the petitioner are that he along with his wife defrauded the branch of State Bank of Patiala at Ambala Cantt. of a sum of Rs. 67.87 lacs by taking a home loan against a property, which was not owned by the vendor thereof.

(3.) Learned counsel for the petitioner submits that the petitioner has been in custody for over a year and half. Only 08 PWs have been examined till date out of a total of 25 PWs and thus, the trial is not likely to be concluded at an early date. The complainant has already been examined and thus, there is no likelihood of the petitioner trying to influence the witnesses. There is no other similar criminal case pending against the petitioner and thus, the petitioner may be granted regular bail.