KHARAK SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Court has been convened through video conferencing due to Covid-19 pandemic.

(2.) This is the second petition for grant of regular bail to the petitioner in case FIR No.674 dated 12.12.2017 registered under Sections 406, 420, 467, 468, 471, 120 and 506 of Indian Penal Code, 1860 and Section 3 of the Haryana Protection of Interest of Depositors in Financial Establishments Act, 2013 at Police Station Faridabad Kotwali, District Faridabad. The first petition (CRM-M-44011 of 2019) was dismissed on 28.07.2020.

(3.) Counsel for the petitioner has urged that after the dismissal of the first petition, the petitioner has undergone incarceration for another period of 07 months, while the three other co-accused, namely, Tarun Chauhan, Vishal Chaudhary and Bishan Chauhan, have been ordered to be released on bail by this Court, vide order dated 17.09.2020 and 08.10.2020,