JAGJIT SINGH AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Jagjit Singh son of Amarjit Singh has preferred the instant petition for the grant of anticipatory bail, in a case registered against him alongwith his other co-accused and brother Sukhjit Singh, Baljinder Singh son of Bhajan Singh and Akashdeep Garg, vide FIR No.68 dated 12.5.2011, on accusation of having committed the offences punishable under sections 420, 465, 467, 468, 471 and 120-B IPC by the police of Police Station Bhawanigarh, District Sangrur, invoking the provisions of section 438 Cr.PC.

(2.) Concisely, the prosecution case is that complainant Baljinder Singh, his father Sardara Singh and brother Kulwinder Singh were lodged in jail. The litigation between the complainant party and accused Jagjit Singh etc. with regard to the land in dispute was pending. According to the prosecution that the petitioner Jagjit Singh, his brother Sukhjit Singh and Baljinder Singh son of Bhajan Singh accused, hatched a criminal conspiracy to deprive the complainant party from their legitimate right. The accused were stated to have forged the agreement purported to have been executed by Sardara Singh, father of the complainant, in respect of leasing the land in question on lease (Theka) to accused Baljinder Singh son of Bhajan Singh. On the basis of alleged forged document, the accused wanted to get the compensation on account of damage caused to the crop due to flood in the absence of the complainant party. The case of the prosecution further proceeds that on the basis of said forged agreement, they further wanted to illegally take possession over the land, which is in possession of the complainant party.

(3.) Levelling a variety of allegations and narrating the sequence of events, in all, the prosecution claimed that the accused have hatched a criminal conspiracy, cheated the complainant party, prepared the forged lease agreement and tried to use the same as genuine. In the background of these allegations and in the wake of complaint of the complainant, the present case was registered against the accused in the manner depicted here-in-above.