SHYAM LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court, by way of instant petition, under Section 439 Cr.P.C., seeking bail in case arising out of FIR No. 63 dated 17.4.2009, under Sections 419, 420, 467, 468, 471, 120-B, 34 IPC registered at Police Station Bawani Khera, Bhiwani

(2.) Notice of motion was issued.

(3.) Learned counsel for the petitioner submits that petitioner was not the beneficiary of the transaction in question. In fact, there was no financial transaction with the petitioner. He was only the attesting witness to the agreement to sell dated 5.10.2007. He further submits that even a civil suit is pending between Daya Pal and Dalip Singh, who are real brothers. Learned counsel for the petitioner concluded by submitting that petitioner is behind the bars since 26.4.2012 and no useful purpose would be served by keeping the petitioner in the jail, any further.