DHARAMINDER SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, filed under Section 439 Cr.P.C., the petitioner prays for grant of regular bail pending trial in a criminal case arising from FIR No. 27, dated 07.02.2017, registered under Section 417, 420, 467, 468 and 471 IPC at Police Station Division No1 Pathankot, District Pathankot.

(2.) The petitioner applied for bail pending trial in terms of Section 437 (6) Cr.P.C., which has been dismissed by the learned trial Court. Previous petition Criminal Misc. No. M-11212 of 2017, filed by him for grant of pre-arrest bail was dismissed on 08.04.2017. Thereafter, the petitioner filed a petition for grant of regular bail, vide Criminal Misc. No. M-48367 of 2019, which was also dismissed, on 20.11.2019. The petitioner, once again, filed Criminal Misc. No. M-15133 of 2020, which was permitted to be withdrawn with the liberty to file an application before the learned trial Court, under Section 437(6) Cr.P.C. As noticed above, the application filed by the petitioner has been dismissed by the trial court.

(3.) Some facts of the case are required to be noticed. The petitioner entered into two agreements, to sell off two different parcels of land, to the first informant and received a sum of Rs. 74,40,000/-. However, the petitioner failed to execute the respective sale deeds, in accordance with the contract.