AMITA BRAR Vs. STATE OF U.T., CHANDIGARH

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No.151 dtd. 6/10/2021 registered under Ss. 420,467, 468, 471 and 120-B IPC at Police Station Central Sector 17, Chandigarh.

(2.) Though it is well settled principle of law as held by the Hon'ble Supreme Court that the order deciding the bail application should be precise and concise, however, considering the fact that lengthy arguments are advanced by both the sides, relying upon number documents, therefore, all the points are dealt with in this order.

(3.) Counsel for the petitioner has argued that the petitioner is a lady aged about 69 years and is falsely implicated in the present FIR, registered on the complaint given by Vikramjit Kaushik alleging that the petitioner and her husband Dipinder Singh Brar had sold 50% of their share of House No.20, Sector 5, Chandigarh, but thereafter, they refused to hand over the possession of the said property/house. Counsel for the petitioner has further submitted that from the bare perusal of the FIR neither any offence under Ss. 409, 419, 420 IPC is made out nor the offence under Ss. 465, 467, 468, 475 IPC is made out against the petitioner.