V K TANDON Vs. U T CHANDIGARH

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. 109 dated 3.6.2010 under Sections 307, 420, 466, 468, 471 and 120-B of the Indian Penal Code and Section 25 of the Arms Act, 1959, registered at Police Station Industrial Area, Chandigarh.

(2.) The contents of the FIR, as reproduced in para 2 of the petition, read as under:

(3.) That the complainant on being lured by the accused entered into an agreement to sell dated 2.3.2010 with Sh. Ajay Pal Singh Prampal Singh resident of V and PO Loppo, Tehsil Badhni Kala, District Moga. Punjab to purchase SCO No. 41 Sector 29, Chandigarh. The copy of the same is annexed as Annexure C-1 the deal was finalized by the brokers. Accused Nos. 2 and 3 i.e. V.K. Tandon and Sunit Sahani in their office at SCO No. 66 Sector 44, Chandigarh and M/s Garg properties having its office.... Shop No. 11 Sector 17-A, Chandigarh.