MUKESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of all the afore-mentioned applications for regular bail filed under Section 439 of the Code of Criminal Procedure in FIR No.374 dated 10.09.2011 under Sections 419, 420, 467, 468, 471, 120-B read with Section 34 of Indian Penal Code, registered at Police Station Ambala City.

(2.) I have heard learned counsel for the parties and gone through the record.

(3.) It has been argued by the learned counsel for the petitioner Jal Singh that he is not concerned in any way with the alleged sale deed and he is not signatory to the afore-said sale deed nor beneficiary of the transaction and that he has been continuing in custody since 25.02.2012. Further contends that investigation already completed, challan presented and that trial is not likely to be concluded in near future.