SUNDER LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in the present petition under Sec. 483 BNSS, 2023 is for the grant of regular bail in case bearing FIR No.0001 dtd. 20/1/2020 registered under Ss. 120-B, 409, 420, 467, 468, 471 IPC and Ss. 13(2), 13(l)(d) of Prevention of Anti-Corruption Act, 1988 at Police Station ACB, Ambala, District Anti-Corruption Bureau, Haiyana.

(2.) The present FIR came to be registered at the instance of State Vigilance Bureau, Ambala and the same reads as under:-

(3.) The learned counsel for the petitioner contends that the petitioner has been falsely implicated in the present case. He has not been named in the FIR but has been implicated 5 years after the registration of the same. The alleged defalcated amount stands deposited prior to the registration of the FIR. As the petitioner is a first-time offender, in custody since 28/5/2025 but none of the 53 prosecution witnesses has been examined so far, the trial of the present case is not likely to be concluded anytime soon and therefore, he is entitled to the concession of bail moreso when a co-accused Ramesh Kumar Verma has been the granted the concession of bail vide order dtd. 4/9/2025 (Annexure P-3).