RAJIVE BHALLA, J. - (1.) PRAYER in this petition filed under Section 439 of the Code of Criminal Procedure is for grant of regular bail in case FIR No. 560 dated 7.12.2005 registered under Sections 420, 467, 468, 471, 120-B of the IPC, at Police Station City, Jagadhri, District Yamunagar.
(2.) COUNSEL for the petitioner contends that a perusal of the FIR does not disclose the petitioner's name, in fact, no role whatsoever has been assigned to the petitioner. The petitioner has been arrested, on the sole ground that he had obtained copies of the revenue record from the Patwari for the purpose of getting a mutation sanctioned. It is contended that as the challan has been presented and the prosecution has cited 21 witnesses, the trial is likely to be protracted and therefore, the petitioner be released on bail. Counsel for the State of Haryana, on the other hand, submits that the petitioner was an integral part of the conspiracy to sell land belonging to the complainant. Though the petitioner is not named in the FIR, investigation has revealed that the petitioner obtained copies of the revenue record for the purpose of getting a mutation sanctioned. It is prayed that as the petitioner was an active participant, in the commission of the offence, complained of, the present petition be dismissed.
(3.) I have heard learned counsel for the parties and perused the paper book.;