VINOD KUMAR Vs. STATE

JUDGEMENT

(1.) HEARD. Offence alleged is under sections 420/467/468/471/120-B/109/ 113 IPC.

(2.) IT is stated that the petitioner is in custody since 18.11.2005 and no challan has been presented and thus, the petitioner is entitled to bail under section 167(2) of the Code of Criminal Procedure. This factual aspect is not disputed by counsel for the State. Accordingly, without expressing any opinion on merits, the petitioner is granted bail to the satisfaction of CJM/ Duty Magistrate, Kaithal. The petition is disposed of.