KAMALJIT BANSAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for grant of regular bail under section 439 of the Code of Criminal Procedure, 1973 (in short 'Cr.P.C.') in FIR No. 207 dated 16.03.2017, for offence punishable under Sections 419, 420, 465, 468, 471 and 120-B of the Indian Penal Code (in short 'IPC') registered at Police Station City Sirsa, District Sirsa.

(2.) The anticipatory bail application filed by the petitioner vide CRM-M No. 17279 of 2017 was dismissed on 12.07.2017.

(3.) Counsel for the petitioner has submitted that the petitioner has surrendered on 12.10.2017 and thereafter, the police has completed the investigation and submitted the report under Section 173 Cr.P.C., 1973 It is further submitted that the petitioner is no more required for any further custodial interrogation. It is also submitted by counsel for the petitioner that all the offences are triable by the Court of Magistrate and it will take long time in conclusion of the trial as the prosecution evidence is yet to start.