- (1.) Rakesh Kumar and Gaje Singh,the petitioners, by way of the above mentioned two petitions, seek regular bail and pre-arrest bailCrl. Misc. Nos.M- 28678 of 2012 and respectively in a case registered by way of FIR No. 105 dated 10.05.2012 at Police Station Bhuna, District Fatehabad, for an offence punishable under sections 419, 420, 467, 468 and 471 IPC.
(2.) Learned counsel for Rakesh Kumar, the petitioner has submitted that Bimla is claimed to have sold a plot belonging to some other woman showing herself to be owner of the same.
(3.) According to him, Rakesh Kumar, the petitioner is an attesting witness of the sale deed. According to him, he is in judicial custody for the last more than three and a half months. He has further submitted that the case is triable by Magistrate of the First Class and the trial would take long time to be over. According to him, no useful purpose would be served in detaining the petitioner in custody any longer.;