VICKY 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. 1041 dated 05.11.2017, for offence punishable under Sections 186, 323, 332, 341, 353, 379-B, 427 read with Section 34 of the Indian Penal Code (in short 'IPC') registered at Police Station Chandi Bagh, Panipat.

(2.) Counsel for the petitioner has submitted that, in fact, it was a case of road-rage and the FIR was got registered at the instance of a local MLA. It is further submitted that nothing has been recovered from the petitioner. It is also submitted by counsel for the petitioner that investigation has been completed and challan has also been presented before the trial Court.

(3.) It is further argued that the petitioner is working as an Accountant in a private firm, he is not involved in any other case and conclusion of the trial will take long time. It is further submitted that one of the co-accused namely Mohit has already been granted the concession of interim anticipatory bail by this Court vide order dated 14.12.2017 passed in CRM-M No. 47696 of 2017.