MAHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of two connected pre- arrest bail petitions filed by Mahinder Singh (Cr.Misc. M 255 of 2010) and Nachattar Singh (Cr.Misc. M 824 of 2010).

(2.) The petitioners apprehend arrest in a case registered at the instance of complainant Harbhajan Singh that the land of Gurdev Kaur was sold to Nachattar Singh on 3.3.1994 by impersonation and that Gurdev Kaur never executed any sale deed in favour of Nachattar Singh. The FIR was registered in the year 2009. Petitioner Mahinder Singh is stated to be an attesting witness. Both the petitioners have joined the investigation. The offence being 13 years old, it does not appear that the petitioners would be able to misuse their liberty.

(3.) Accordingly, the petitions are allowed and it is ordered that in case of arrest of the petitioners, they will be released on bail to the satisfaction of the arresting officer subject to the condition that the petitioners will join the investigation as and when required by the police and will not tamper with evidence or hamper the investigation. They will be required to furnish fresh bail bonds at the time of presentation of challan to the satisfaction of the court concerned.