PRAKESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in this petition is to release the petitioner on regular bail in FIR No.248 dated 10.11.2006, under Sections 420, 467,468, 471, 218, 405,406,120-B IPC and under Sections 81 and 82 of the Indian Registration Act, registered at Police Station, City dadri, District Bhiwani. As per the allegations contained in the FIR, the petitioner in connivance with the revenue Patwari got forged the revenue record of the land which was belonging to a temple and sold off the same.

(2.) There is no denial to the fact that the petitioner was arrested on 24.1.2007 and is in custody since then. It is fairly stated by Mr. Tarun Aggarwal, learned Sr. DAG, Haryana, on instructions from Jagphul Singh, ASI, that the petitioner has already been interrogated and is no longer required for investigation. After hearing learned counsel for the parties and having regard to the nature of offence alleged against the petitioner, but without expressing any views on merits of the case, lest it should prejudice either of them, this petition is allowed and the petitioner is directed to be released on bail to the satisfaction of the Chief Judicial