MANGE RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Section 439 Cr.P.C. for grant of regular bail in case FIR No.286 dated 18.11.2017 registered under Sections 420, 406, 467, 468, 471 read with Section 120-B IPC at Police Station Rania, District Sirsa.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the case whereas he was not involved. As per allegations levelled in the FIR, the petitioner has entered into an agreement with Gurmeet Kaur and Rajender Kaur. Earlier also, he entered into an agreement to sell with Surjit on 16.05.2016. Learned counsel further submits that four co-accused of the petitioner have been released on regular bail. The amount was alleged to be deposited in the account of co-accused Rakesh Kumar, who has been released on regular bail. Learned counsel also submits that out of total 34 prosecution witnesses, only one witness has been examined. Trial may take long time to conclude. The petitioner is in custody since 06.09.2018.

(3.) Learned State counsel has not disputed the custody period as well as stage of trial and also the fact that four co-accused of the petitioner have been released on regular bail.