SHIV CHARAN NUMDERDAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court by way of instant petition under Section 439 of Code of Criminal Procedure, invoking its inherent jurisdiction seeking bail in the case arising out of FIR No.51 dated 13.2.2012 under Sections 419, 420, 467, 468, 471 and 120-B of Indian Penal Code, registered at Police Station Mujessar, District Faridabad.

(2.) Notice of motion was issued.

(3.) Learned counsel for the petitioner submits that the petitioner was not beneficiary in the transaction. As a matter of fact, the documents were already forged and he was also misled by the other accused. The second attestation on his part was found to be genuine one. He further submits that since the prosecution evidence is yet to start, the trial will take a considerable time. Thus, he submits that the instant petition deserves to be accepted.