KULDEV SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Having exercised their right of anticipatory bail and lost in the Court of Sessions Judge, Petitioners Kuldev Singh, Amarjit Singh, Sonia, Janak Raj, Bablu, Tarlok Singh, Nand Lal and Babbu, have filed the instant petition for anticipatory bail in a case registered against them, vide FIR No. 126 dated 27.8.2010, on accusation of having committed the offences punishable under Sections 147, 379, 447 and 506 IPC by the police of Police Station Sadar Pathankot, Distt. Gurdaspur, invoking the provisions of Section 438 Code of Criminal Procedure.

(2.) The epitome of the facts, which needs a necessary mention for a limited purpose of deciding the core controversy raised in the present petition and emanating from the record, is that complainant Parminder Singh son of Fauja Singh, claiming himself to be the owner of the land in question measuring 4 acres, in which, he was stated to have planted orchard, lodged the FIR, inter-alia, on the ground that on 20.4.2009, he came to know that the Petitioners-accused, claiming themselves to be owners of the land in dispute, sold the branches of "Mulberry" (Toot) trees and reaped his wheat crop without any legal right. On the basis of aforesaid allegations and in the wake of statement of the complainant, the present case was registered against the accused, in the manner indicated here-in-above.

(3.) Notice of the petition was issued to the State.