RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case heard via video conferencing.

(2.) This petition has been filed under the provisions of Sec. 439 Cr.P.C, for grant of 'regular bail' to the petitioner in case FIR No. 573, dtd. 12/12/2019 registered at Police Station Sector-5, District Panchkula, for the alleged commission of offences punishable under the provisions of Ss. 406/420/120-BoftheIPC.

(3.) Learned counsel for the petitioner submits that the petitioner having been charged with the commission of offences punishable under the provisions of Ss. 406/420/120-B of the IPC, the maximum punishment that can be imposed upon him, even if he is eventually found guilty, is seven years rigorous imprisonment and therefore even the provisions of Sec. 437 (6) of the Cr.P.C. would come to his aid.