HARBANS LAL BHAWRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer under Section 438 Cr.P.C is for grant of anticipatory/pre arrest bail in case FIR No. 220 dated 20.10.2010 under Sections 420/465/467/468/471 IPC, P.S City Ferozepur.

(2.) It is submitted that the Petitioner is 80 year old retired Inspector from Punjab Police whereas his brother-in-law (sala) is the complainant and is also a retired DSP from the Punjab Police. The relations between two are alleged to have gone sour after the death of wife of the Petitioner. It is further submitted that on account of family settlement Raj Sharma @ Santosh Rani, wife of the complainant had executed a Special Power of Attorney qua 10 marlas of land in favour of the Petitioner on 10.3.1993. On the basis of said Special Power of Attorney, the Petitioner sold 4 marlas of land to one Khairati Lal in the year 1995 and remaining 6 marlas of land to his daughter-in-law Reena Rani vide registered sale deed dated 11.6.2001. It is submitted that Raj Sharma @ Santosh Rani, wife of the complainant on 25.8.1999 filed a civil suit (P.1) seeking a declaration that the alleged Power of Attorney is a forged document and both the sale deeds are null and void.

(3.) Learned Counsel for the Petitioner submits that after a delay of 17 years, present FIR has been filed with absolutely false allegations as a counter blast to the complaint filed by the Petitioner against the complainant in respect of the same power of attorney dated 10.3.1993 with the allegations that Power of Attorney given to the Petitioner by the complainant was in fact forged by the complainant and handed over to the Petitioner.