RAM NARAIN AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition seeking anticipatory bail in case FIR No. 213 dated 13.08.2010, under Sections 419/420/467/471/120 -B of the Indian Penal Code, registered at Police Station City, Tohana, District Fatehabad.

(2.) LEARNED Counsel for the Petitioners states that the only allegation against the Petitioners by the complainant, who is real brother of the Petitioners, is that the Petitioner transferred the land of the mother by producing imposter in 1992. As per the learned Counsel for the Petitioners, mother of the Petitioners and complainant expired on 22.05.2009 and she never raised any objection, therefore, complainant, brother of the Petitioners, has no locus stand to challenge the sale deed. Learned Counsel further states that Petitioners shall participate in the investigation and custodial interrogation is not required.

(3.) CONSIDERING the fact that mother of the Petitioners and complainant expired in the year 2009 after almost 17 years from the date of the sale deed and she never challenged the sale deed, I think, this is the case where anticipatory bail can be granted to the Petitioners.