TEJ KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 75 dated 6.3.2010 under Sections 419, 420, 406, 465, 467, 468, 471, 120B of the Indian Penal Code, registered at Police Station Division No. 4, Jalandhar .

(2.) The allegations against the Petitioner are that she had impersonated Harbhajan Kaur and had agreed to sell 10 kanals 12 marlas of land situated in village Kotli Than Singh although she was not the owner of the said land. 13,00,000/- were paid as earnest money at the time of execution of agreement to sell.

(3.) Learned Counsel for the Petitioner has submitted that the Petitioner is 77 years old lady and had rather been cheated by Prabhjot Kaur, co-accused.