RAJESH JAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 645 dtd. 20/11/2018, for offence punishable under Ss. 420, 406, 467, 468, 471, 120-B of the IPC registered at Police Station City Fatehabad, District Fatehabad.

(2.) Learned counsel for the petitioner, at the very outset, relies upon order dtd. 22/9/2021 passed in CRM-M Nos. 16521 and 16572 of 2021, vide which co-accused Hawa Singh and Suresh Kumar @ Jon have already been granted the concession of regular bail by this Court. The operative part of the order reads as under:

(3.) For the sake of brevity, the facts are not reproduced again.