SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 439 Cr.P.C. for grant of regular bail pending trial in case FIR No.0101 dtd. 20/2/2021, under Sectioin 420, 465, 467, 468, 471, 474 IPC (Sec. 201 and 120-B IPC added later on), Police Station City Narnaul, District Mahendergarh.

(2.) Learned counsel for the petitioner has argued that the prosecution case is that the petitioner prepared fake stamp on the asking of the co-accused. He submits that the charges have been framed and out of total 11 prosecution witnesses, none has been examined so far, therefore, further custody of the petitioner may not be necessary. He prays that the petitioner be released on regular bail during the pendency of the trial.

(3.) On the other hand, learned counsel for the State assisted by ASI Ombir Singh has opposed the aforesaid prayer on the ground that the petitioner is involved in two other cases of similar nature. However, it is not disputed that challan stands filed and the charges have also been framed on 29/9/2021.