JAYANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition is filed seeking regular bail in FIR No. 450, dtd. 2/10/2020, under Ss. 120-B, 198, 201, 420, 467, 468, 471 and 474 of Indian Penal Code, 1860, Sec. 12(1) B of Passport Act and Sec. 66-C and 66-D of Information Technology Act, registered at Police Station City Tohana, District Fatehabad.

(2.) Learned counsel for the petitioner claims parity with co-accused Anil Bhatia who was granted regular bail by this Court on 1/9/2022. This Court passed the following order:

(3.) Learned counsel for the State submits that petitioner has played an active role in forging the documents and opposes the prayer for grant of bail but is not in a position to distinguish the case of the petitioner qua the co-accused so far as grant of bail is concerned.