BHOOP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioners are seeking anticipatory bail in FIR No.81 dated 01.03.2020, under Sections 406, 420, 506 IPC, registered at Police Station Civil Lines, Sirsa.

(3.) Learned counsel for the petitioners contends that it is alleged by the complainant that the petitioners had approached him in April, 2011 with regard to purchase of plot for a sum of Rs. 15 lacs. A sum of Rs. 10 lacs was allegedly paid in cash on 11.04.2011 and subsequently, another sum of Rs. 5 lacs is alleged to have been paid but the sale deed was not executed. Learned counsel, however, contends that the FIR has been registered after nine years of the alleged occurrence and there is no prima facie documentary evidence including agreement to sell or any other document to substantiate the case of the complainant.