SUBHRANT KUMAR DAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD .

(2.) LEARNED counsel for the petitioner has stated that co accused of the petitioner Partap Kumar Nayak and Prabhat Kumar Nayak have been granted bail by this Court's order dated 23 5 2005 in Cr.M.No.9960 M of 2005. The charge framed by the trial Court vide its order dated 13 9 2004, Ex.P1 against the petitioner is under Sections 408/420/120 B, IPC and the charge framed against Partap Kumar Nayak and Prabhat Kumar Nayak is under Sections 467/468/471, IPC. The maximum sentence under Sections 408/420, IPC is seven years and the maximum sentence under Sections 467/468/471, IPC is life imprisonment. Petitioner is better placed and he should be granted the concession of bail. The co accused of the petitioner have been granted bail.

(3.) TRIAL to conclude will take some time.