Shekher Dhawan, J. - (1.)Present petition under Section 439 of the Code of Criminal Procedure is for grant of regular bail in case bearing FIR No. 132 dated 12.12.2018 under Sections 384, 389 and 120-B IPC registered at Police Station Bapoli, District Panipat, Haryana.
(2.)Allegations against the petitioner are that he, in-connivance with other accused persons of this case, used to file criminal cases just to extract money.
(3.)Learned counsel for the petitioner contended that the petitioner was not named in the FIR and there is nothing against him. The petitioner is in custody since 22.06.2019 and the offences alleged against the petitioner are triable by the Court of learned Magistrate. Trial of the case still to take some more time. So, the petitioner be released on bail.