JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These petitions were heard through video conferencing.

(2.) Vide this common order, all three petitions viz. CRM-M No. 13158 of 2020, CRM-M No. 13293 of 2020 and CRM-M No. 13330 of 2020 are being disposed of. Since all the petitions have arisen out of the same FIR, therefore, the facts are being culled from CRM-M No. 13158 of 2020. All the three petitions have been filed under Sec. 439 Cr.PC, 1973 for grant of regular bail to the petitioner(s) in FIR No.195 dtd. 5/12/2018 under Ss. 420, 465, 467, 468, 471, 120-B IPC registered at Police Station Dharamkot, District Moga.

(3.) The allegations in the FIR lodged at the instance of complainants Sukhwinder Kaur and Salwant Kaur are that the land in question was sold to the complainants by the petitioner(s) vide registered sale deeds dtd. 8/9/2016 and 6/4/2018. Subsequent to the execution of the sale deeds, the petitioner(s) transferred the land in question in favour of the wife(s) of the petitioner/co-accused. It is further the allegation in the FIR that the said transfers were done by forging and fabricating documents.