BRAHMAPAL SINGH Vs. GURANVEET SINGH AND ORS.

JUDGEMENT

(1.) AN FIR was lodged against accused -respondent Guranveet Singh by informant Brahmapal Singh on 10.05.2012 for the offences punishable under Sections 420, 504, 506 IPC. According to the informant, the land already mortgaged to the bank in connection with various loans taken by the accused -respondent was sold to the informant dishonestly for Rs. 30,00,000/ - concealing the actual facts.

(2.) WHEN the bail was granted to the accused -respondent (applicant in bail application), this Court passed the following order on 09.11.2012:

(3.) ALTHOUGH accused -respondent appeared in person before the Court yesterday and stated that he has paid rupees two lakhs to the complainant, but could not submit any documentary proof in respect thereof. Today complainant Brahmapal Singh is present in person before the Court. He says that he has not been paid anything by the accused -respondent.