AJAIB SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Ajaib Singh and his wife Jasbir Kaur have filed this petition for anticipatory bail in case FIR No.75 dated 09.09.2011, under Sec. 420 read with Sec. 34 of the Indian Penal Code (in short - Indian Penal Code), registered at Police Station Kalanaur, District Gurdaspur.

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

(3.) According to the prosecution version, there was compromise dated 17.05.2009, according to which petitioner no.1 was to give up his claim over half share of land belonging to complainant's brother Harpinder Singh, regarding which suit of petitioner no.1 had been decreed and in lieu thereof, complainant agreed to mortgage his share of the land in favour of petitioner no.2 and accordingly, mortgaged it vide mortgage deed dated 07.08.2009, but petitioner no.1 has not given up the claim over share of complainant's brother Harpinder Singh, as per compromise.