DEVINDER 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. 192 dated 13.06.2012, under Sections 406/420/120B IPC, registered at police station Sadar Gurgaon, District Gurgaon.

(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, Gurgaon dismissing bail application filed on behalf of the petitioner.

(3.) It has been contended by learned counsel for petitioner-accused that he has been continuing in custody since 13.07.2012 and that investigation already completed and challan filed and however, the case, which is triable by Magistrate, is not likely to be decided in near future as no witness has been examined so far.