AMRIT KUMAR GAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this petition, the petitioner has prayed for grant of regular bail in a case registered vide FIR No.368 dated 03.10.2009, under Sections 419, 420, 467, 468, 471, 120-B IPC, Police Station Sohna, District Gurgaon.

(2.) Learned counsel for the petitioner has submitted that the co-accused of the petitioner have been granted anticipatory/regular bail and the petitioner is behind the bars since 12.10.2012 and the charge sheet has been presented.

(3.) On the other hand, learned State counsel has submitted that the sale deed bears the photograph of the petitioner. It is submitted that if the petitioner has nothing to do with the property in dispute then how his photograph is there on the sale deed.