NIRANJAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed for regular bail under Section 439 of Code of Criminal Procedure in FIR no. 58 dated 18.05.2012, under Sections 419/420/465/467/468/471/506/120B IPC, registered at police station Barara, District Ambala.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Ambala dismissing bail application filed on behalf of the petitioner.

(3.) It has been contended by learned counsel for petitioner-accused that execution of agreement in favour of complainant has been admitted by present petitioner as well as by his father in the pending civil proceedings. It is further contended that dispute is civil in nature and that complainant has not performed his part of the contract whereas petitioner and his father were always ready to perform their part of the contract. It is further submitted that he has been continuing in custody since 03.09.2012 and that investigation has already been completed and challan filed and however, trial is not likely to be concluded in near future as no witness has been examined so far.