HARJEET SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Accused Harjeet Singh has filed this petition for anticipatory bail in case FIR No.87 dated 08.10.2011 under Sections 406, 420, 447, 511, 427, 506 and 120-B of IPC, registered at Police Station Rajpura, District Patiala.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) According to prosecution version, proprietors agreed to sell their land to Harbhajan Singh, who with the consent of proprietors agreed to sell the same further to the complainant and others, who paid Rs.1,25,00,000/- (rupees one crore twenty five lacs only) to Harbhajan Singh in the presence of Khewatdars.