HEERA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY filing the present petition under Section 439 of the Code of Criminal Procedure, the petitioner has sought regular bail in case FIR No. 177, dated 22.8.2012, registered under Sections 406, 420, 467, 468, 120-B of the Indian Penal Code at Police Station NIT, Faridabad, District Faridabad.

(2.) LEARNED counsel for the petitioner contends that the petitioner was in the employment of main accused Naresh, who is now in custody. The petitioner is not the beneficiary of any transaction. The petitioner is in the custody since 22.8.2012. He further submits that nothing is to be recovered from the petitioner.

(3.) HEARD .