PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case was taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of anticipatory bail under Section 438 Cr.P.C in case bearing FIR No.38 dated 06.02.2021 registered under Section 420 IPC at Police Station Focal Point, Ludhiana.

(3.) The FIR was registered on the complainat of Manjit Singh Vohra and Sandeep Singh with the allegations that in the year 2019, the petitioner allured the complainants to invest money in his colony which was developed in Sahnewal, Ludhiana and they will get the profit. Petitioner also showed his colony to the complainants by alleging that he is owner of the land and will execute the sale deed in favour of the complainants. Petitioner executed two agreements dated 25.02.2019 in favour of the complainants regarding different plots for full and final payment. The date for execution of sale deed was fixed as 05.05.2019, but the petitioner failed to execute the sale deed as per agreements. On inquiry, the complainants came to know that the petitioner is not the owner of the land and he fraudulently received the amount and, therefore, committed fraud. The petitioner neither executed the sale deed, nor returned the amount in question to the complainant.