KULDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner seeks the concession of pre-arrest bail in a case, registered at the instance of Jatinder Singh complainant alleging that the complainant had entered into an agreement of sale with the petitioner and that the petitioner after having received earnest money sold part of the land forming subject matter of the agreement of sale to third person .

(2.) AFTER hearing learned counsel for the parties, I am of the opinion that there has admittedly been some money transactions between the complainant Jatinder Singh, petitioner and others. A suit for specific performance has been filed by the complainant seeking a direction against the petitioner to execute the sale deed on the basis of agreement of sale.

(3.) THE petitioner will prepare a bank draft in the name of the complainant Jatinder singh and hand over the same to the investigating officer within one month. It will be open to the investigating officer to hand over the same to the petitioner without prejudice to the right of the petitioner. THE amount will be adjustable towards any final settlement between the parties. THE petitioner will not leave India without the prior permission of the court. In case of violation of any of the above said conditions, it will be open to the petitioner or the prosecution to seek cancellation of bail.