ANIL JOHAR @ ANIL KUMAR 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. 186 dated 02.08.2017, for offence punishable under Sections 406, 420, 467, 468, 471, 472 and 120-B of the Indian Penal Code (in short 'IPC') registered at Police Station Mullana, District Ambala.

(2.) Counsel for the petitioner has submitted that on an earlier occasion, the petitioner has submitted a representation against one Karan Singh-Investigating Officer/Station House Officer and on that account, he has been falsely implicated. It is further submitted that the petitioner is in judicial custody since 30.08.2017 and the investigation is completed and after submission of report under Section 173 Cr.P.C., 1973 charges have been framed. It is also submitted by counsel for the petitioner that 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.

(3.) On the other hand, counsel for the State, on instructions from HC Kamaljeet Singh, assisted by counsel for the complainant has stated that there are serious allegations of cheating against the petitioner and one more FIR has been registered against him.