JATINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No.317 dtd. 18/11/2021, for offence punishable under Ss. 420, 467, 468, 471, 120-B of the IPC (Sec. 201 IPC added later on), registered at Police Station Sector 17-18, Gurugram, District Gurugram.

(2.) Learned counsel for the petitioner, at the very outset, relies upon order dtd. 10/5/2022 passed in CRM-M-6625-2022, vide which co-accused Vikash and Sunil Kumar have already been granted the concession of regular bail by this Court. The operative part of the order reads as under:

(3.) Learned counsel for the petitioner further submits that the petitioner was not named in the FIR and later on, he was arrested. It is further submitted that the investigation is complete; the petitioner is in judicial custody for the last more than 06 months; he is not involved in any other case and since the offences are triable by the Court of a Magistrate, the conclusion of trial is likely to take a long time.