PARDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition for regular bail filed under Section 439 Cr.P.C. on behalf of the petitioner, in case FIR No.150 dated 30.03.2019 under Sections 406, 420, 467, 471 of IPC, registered at Police Station Ambala Cantt., Haryana.

(2.) The petitioner has remained in detention for almost one year and five months since 15.05.2019. Challan against him has already been submitted after completion of investigation.

(3.) Ld. Counsel for the Petitioner has placed reliance on the decision of the Hon'ble Supreme Court in 'Sanjay Chandra Vs. CBI' Criminal Appeal No.2178 of 2011 (Arising out of SLP (Crl.) No.5650 of 2011), wherein it was observed inter alia -