SURENDER ARORA Vs. STATE

JUDGEMENT

(1.) Crl. M.A. No. 15513/2017 (exemption)

(2.) Learned counsel for the petitioner submits that petitioner has neither executed the agreement to sell in question nor has witnessed the same. He further submits that there are no allegations about any money being paid to the petitioner, inasmuch as, the only allegation against him is that the deal was struck through him and the documents were executed in his office.

(3.) Learned APP submits that the deal was struck through the petitioner, inasmuch as, documents were executed in his office, therefore, he is actively involved in the deal with respect to the property.