SACHIN YADAV Vs. STATE OF U.T., CHANDIGARH

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 268 dated 10.08.2018, registered under Sections 420, 467, 468, 471, 474, 120-B of the IPC at Police Station Sector 17, Chandigarh.

(2.) Learned counsel for the petitioner relies upon order common dated 07.12.2019 passed in CRM-M Nos. 20573 and 23277 of 2019, wherein the following observations were made by this Court while granting concession of regular bail to co-accused Mahesh Malli, Rajesh Upadhyay and Mukesh Kumar:

(3.) Learned counsel for the petitioner further submits that the petitioner is in judicial custody since 30.11.2018 and no witness has been examined so far despite the fact that the case was fixed for prosecution evidence for the first time on 07.08.2019.