KULDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition under Section 439 of the Code of Criminal Procedure is for grant of regular bail in case bearing FIR No.0352 dated 01.10.2018 under Section 13 of the Prevention of Corruption Act, 1988 and Sections 120-B, 167, 420, 467, 468 and 471 IPC registered at Police Station Civil Lines Jind, District Jind.

(2.) Learned senior counsel for the petitioner contended that the petitioner is in custody since 23.03.2019. Investigation is complete and the trial of the case still to take some more time. No purpose would be served by keeping the petitioner behind the bars. So, the petitioner be released on bail in this case.

(3.) Learned State counsel opposed the bail application on the ground that the petitioner alongwith the co-accused are involved in causing financial loss and damage to the Nigam. In the present case, the contractor as well as some officers/officials of the Nigam misused their official powers and position and caused huge loss to the Nigam. So, the bail application of the petitioner be dismissed.