DESHRAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) For the reasons mentioned in the application, the same is allowed and the petitioner is exempted from filing the certified copy of all the Annexures and vernacular FIR and is granted permission to file scanned copy of the FIR.

(2.) Prayer in this petition filed under Sec. 439 of the Code of Criminal Procedure, 1973 is for grant of regular bail to the petitioner, in case, FIR No. 156 dtd. 22/4/2014 registered under Ss. 419, 420, 467 and 468 of the Indian Penal Code, 1860 at Police Station Bilaspur, District Gurugram.

(3.) The above said FIR was registered on complaint made by Sunil Kumar Jain who alleged that he along with Balwant Singh and other persons work together in buying and selling properties. The accused persons fraudulently induced them on the basis of forged documents and made them entered into sale deed for land and received Rs.36,00,000.00 as cash and Rs.12,00,000.00 by way of cheque as earnest money. On suspicion about ownership of the property in question, the complainant inquired and found that ID proof and land ownership documents were forged and they have been defrauded by the accused persons.