RABBI SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition seeking anticipatory bail in F.I.R. No. 6, dtd. 8/5/2021, under Ss. 409, 420, 465, 467, 468, 471, 477-A, 201 and 120-B of IPC and Sec. 7 of the Prevention of Corruption Act, 1988 (Amended by P.C. Amendment] Act, 2018 at Vigilance Bureau, Phase-1, Mohali.

(3.) As per F.I.R., in connivance with the revenue officials, revenue records of Village Majrian, District Mohali were tampered with. Till the year 1991, the land in dispute was Shamlat Deh Hasab Rasad Jar Khewat in the name of Gram Panchayat as owner which was changed and the land was distributed between private respondents. Certain new co-sharers were added and shares of existing co-sharers was increased. Thereafter, creating a chain of Power of Attorney [hereinafter 'POA'], sale deeds were executed. The allegations against the petitioner are that he was POA holder of Amrik Singh who is non-existing person. Neither the POA gives full details of Amrik Singh nor any enclosures are available on the record.