VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Crm No.42568 of 2018

(2.) Petitioner Vinod Kumar has filed the present petition under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the "Code") for grant of regular bail to him in case FIR No.269 dated 02.04.2016 under Sections 406, 420, 467, 468, 471, 120-B of the Indian Penal Code, 1860 registered at Police Station City, Hisar, during pendency of the trial.

(3.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the case, whereas he has has no concern with the alleged offence in any manner. Even a single penny has not been received by him from the bank. He is not the beneficiary of the loan amount disbursed by the complainant company and no recovery, whatsoever, has been effected from him by the police. Learned counsel also submits that the only role attributed to him is that he was presented by co-accused Rajesh alias Sonu and Ashish Bansal before Sub Registrar as well as before financial company as Ram Naryan without his knowledge and by keeping him in dark. The investigation has been completed and no incriminating evidence has been collected by the investigating agency against him. At the end, learned counsel for the petitioner submits that the petitioner is in custody since 27.03.2018. There is no progress in the trial as only the challan has been presented, still the trial may take long time to conclude and the petitioner is entitled for bail under the statutory provisions of Section 437 (6) of the Code. In support of his arguments, he has also placed reliance upon judgment of this Court in case Sukhdev Singh Vs. State of Punjab, 2009 3 RCR(Cri) 291.