LOVEPREET SINGH @ LOVEJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this order, I shall dispose of two petitions i.e. CRM-M- 34371-2019 for grant of pre-arrest bail filed by petitioner Lovepreet Singh @ Lovejeet Singh and filed by petitioner Jaspal 1 of 4 CRM-M-34371-2019 and Singh for regular bail, both of them being accused in FIR No.73 dated 12.7.2019 under Sections 409, 420, 465, 467, 468, 471, 120-B IPC registered at Police Station Khilchian, District Amritsar Rural.

(2.) Briefly stated, facts of the case, as per prosecution story, are that complainant Baljinder Singh had submitted a written complaint to Deputy Superintendent of Police, Baba Bakala against Jaspal Singh, an Ex- Sarpanch, his brother Gurdial Singh and nephew Baljit Singh alleging that such persons had changed the look of the well constructed grave yard of their village in land forcibly without permission and misappropriated the material along with MALBA, using it in their own house and furthermore they have embezzled the huge amount of public money by constructing graveyard at a new place without permission; they were in illegal possession of the land and cultivating the same. According to Baljinder Singh complainant, his wife Harpreet Kaur is Member Panchayat. On receipt of the complaint, the matter was inquired into and then formal FIR No.73 dated 12.7.2019 for the offences under Sections 409, 420, 465, 467, 468, 471, 120-B IPC was registered against such persons with Police Station Khilchian, Amritsar.

(3.) Accused Jaspal Singh was arrested in this case on 12.7.2019. He had moved an application for regular bail before the Magistrate as well as before the Court of Sessions at Amritsar but was unsuccessful. Thereafter, he has approached this Court seeking regular bail. He was gratned interim bail vide order dated 27.11.2019 by this Court.