AJAY KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioners Ajay Kumar and Siri Bhagwan seek regular bail in a case registered against them for the offences under Sections 419, 420, 467, 468, 471 and 120B IPC and Section 25 of the Arms Act.

(3.) The FIR in the case has been registered on the complaint of Bala Ram, who has alleged that on 19.11.2007, 4 Kanals 10 Marlas of land situated in village Joniawas was transferred by way of sale in favour of the petitioners by getting someone to impersonate as a seller namely Jhangi Ram. Mutation of sale was sanctioned on 10.1.2008. It is alleged that Girdawari of the land for the last 50 years is in the name of Ram Chander and in fact the entire area was in cultivating possession of Ramphal and after his death, the land is in possession of Brahm Parkash, Narain Singh, Chander Parkash and Bala Ram (complainant) sons of Ramphal. The accused had connived with Ram Chander and got the Girdawari of the area cancelled whereas the persons in possession are not being summoned nor Cr Misc M-336 of 2010 2 their statements recorded. In this way, Ram Chander has been helping and conniving with the accused. It is submitted that there is no person by the name of Jhangi Ram who has executed the sale deed.