NAVNEET KUMAR NAYAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition under Section 439 Cr. P.C., for grant of regular bail in case bearing FIR No.92 dated 07.03.2016 registered under Section 420 IPC (Sections 406, 506 and 120-B IPC added later on) at Police Station City, Bahadurgarh.

(2.) Learned counsel for the petitioner contended that the petitioner is in custody since 28.07.2017 and he has been falsely implicated in this case. The offence alleged against the petitioner are triable by the Court of Magistrate and trial shall take sufficient long time. More so, coaccused have already been released on bail. So he be released on bail.

(3.) Learned State counsel as well learned counsel for the complainant contended that the petitioner is involved in a case of cheating amounting to Rs.50.00 lacs and the present petitioner had also filed suit for declaration regarding purchase of plot bearing No. 1289 on 18.5.2016 , which shows the intention of the present petitioner. There is no ground to release the petitioner on bail.