RAJENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Rajender Singh has filed this petition under Section 439 of the Code of Criminal Procedure for the grant of regular bail in case FIR No. 826 dated 23.12.2006 under Sections 420, 465, 468, 471, 120-B IPC, registered at Police Station City Ballabgarh.

(2.) I have heard counsel for the parties and gone through the contents of the FIR as well as the order dated 3.2.2007, passed by Additional Sessions Judge, Faridabad, whereby bail application of the petitioner has been dismissed.

(3.) The allegation against the petitioner and his co-accused Lakhan Singh are similar in nature. Counsel for the petitioner contends that coaccused Lakhan Singh has been granted bail by the trial court on the second application filed by him. He further contends that the petitioner in this case is in custody since 23.12.2006. The challan has been filed and trial is not likely to conclude soon. The aforesaid material facts have not been disputed by the State Counsel.