KULDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the petitioner in case FIR No. 154 dated 07.04.2010 under Sections 420, 467, 468, 471, 506, 120-B of the Indian Penal Code, Police Station Civil Line Hisar, District Hisar.

(2.) LEARNED counsel for the petitioner states that the petitioner is bona fide purchaser of the plot in question and had paid Rs.40,69,000/-as sale consideration to owner-Amir Chand of the land. The petitioner has also spent Rs.2,03,450/-on the stamp duty.

(3.) IN view of the above, the matter needs to be inquired into, for which the custodial interrogation of the petitioner is necessary. No ground for grant is anticipatory bail is made out.