MOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this order, CRM-M-2470-2020 (Mohan Singh vs. State of Punjab), CRM-M-2936-2020 (Jeet Singh vs. State of Punjab) and CRM-M-12805-2020 (Rajinder Singh vs. State of Punjab) for grant of bail pending trial arising from FIR No.99 dated 12.05.2017, registered under Section 419/420/467/468/471 IPC, at Police Station City Rajpura, District Patiala, shall stand disposed of.

(2.) Mohan Singh and Jeet Singh are in detention since 14.10.2019 whereas Rajinder Singh is in detention since 27.11.2019.

(3.) In brief, the case of the prosecution is that Smt. Parkash Kaur is owner of 6 bighas 10 biswas of land situated in village Changeda, Tehsil Rajpura, District Patiala on account of sale deed dated dated 26.04.2012 for an amount of Rs.1,01,57,000/-(One Crore one lac fifty seven thousand). The aforesaid land is alleged to has been transferred by impersonation in favour of the petitioners vide registered sale deed dated 30.09.2015( registered on 06.10.2015)