JANGBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present second petition has been filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') for grant of regular bail to the petitioner in case FIR No.246 dtd. 14/8/2024 under Ss. 406, 420, 467, 468, 471 of IPC, registered at Police Station Bawani Khera, District Bhiwani.

(2.) The case set up in the FIR in question (as set out in the present petition by the petitioner) is as follows:-

(3.) Learned counsel for the petitioner has argued that the petitioner is in custody since 11/2/2026. Learned counsel has further urged that the petitioner has been falsely implicated into the FIR in question. Learned counsel has further submitted that one complaint earlier made against the petitioner was thoroughly investigated into by the police and it was found therein that the alleged documents which are stated to be fake were sent by one Mahavir from Jammu but the same aspect was ignored when the petitioner was arrested. Learned counsel has further argued that the petitioner is a man aged 53/55 years and does not keep good health. Learned counsel has further iterated that the previous bail petition filed by the petitioner was withdrawn on 21/4/2026 as challan/charge sheet was not presented at that time. Learned counsel has further argued that subsequently challan/charge sheet stands presented and the petitioner is facing trial in accordance with law. Thus, regular bail is prayed for.