AJAY YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in case FIR No.169 dated 18.09.2010, registered under Sections 328, 379, 411, 34 of the Indian Penal Code, at Police Station Faridabad, District GRP Ambala Cantt.

(2.) THE learned counsel for the petitioner contends that the petitioner is in custody since 23.11.2012. He is not involved in any other FIR. The petitioner was not arrested from the spot.

(3.) HEARD .