KAPIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 of the Code of Criminal Procedure for the grant of regular bail to the petitioner in case bearing FIR No.1007 dtd. 14/12/2018, under Ss. 406, 420, 467, 468, 471, 120-B of the Indian Penal Code, 1980, registered at Police Station Assandh, District Karnal.

(2.) The learned counsel for the petitioner has submitted that as per the prosecution story the petitioner duped the complainant for getting some job in consideration of money to the tune of Rs.6,00,000.00 and when allegedly the petitioner could not do the needful, then a cheque was issued by him. The learned counsel submitted that the petitioner was falsely implicated in the FIR and rather he had filed application before the authorities that the cheque was stolen by the complainant. He submitted that at the most it can be termed as a financial dispute between the parties and no offence under Sec. 406, 420, 467, 468, 471 and 120-B IPC was made out. He further submitted that the investigation of the case is already complete and challan has already been presented and the trial of the case would take long time and, therefore, he may be considered for regular bail. The learned counsel further submitted that the petitioner is involved in one another FIR but the same is pertaining to Sec. 306 IPC only and, therefore, the same cannot become a ground for denial of regular bail to the petitioner in the present case.

(3.) On the other hand, Mr. Saurabh Girdhar, learned Assistant Advocate General, Haryana has submitted that the petitioner has been accused of providing job for the complainant and, therefore, the matter was serious in nature.