MAHINDER @ BUNTY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has approached this Court for grant of regular bail by filing the present petition under section 439 of the Code of Criminal Procedure, 1973, in FIR No. 455, dated 16.06.2017, registered at Police Station Civil Lines Karnal, District Karnal, under Sections 419, 420, 467, 468, 471 and 120-B of the Indian Penal Code.

(2.) It is the contention of the learned counsel for the petitioner that the petitioner is in custody since 22.07.2017. Co-accused Raj Kumar has already been granted the concession of regular bail by this Court in CRMM 37335-2017, titled as 'Raj Kumar Wadhwa v. State of Haryana', decided on 11.10.2017 . Counsel for the petitioner contends that the petitioner is entitled to the same benefit.

(3.) Learned counsel for the complainant, on the other hand, submits that the petitioner has impersonated as complainant and got the registry done and cheated the complainant by Rs. 4,25,000/- and therefore, he should not be granted the the concession of regular bail.