ASHOK JINDAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has joined the investigation. The State counsel as well as counsel for the complainant, however, opposed the grant of anticipatory bail to the petitioner on the ground that he has taken sum of corers and half and has not executed the sale deed for the entire agreed area. Counsel for the petitioner, however, contends that the part payment was initially made and the sale deed for the part of the land corresponding to the amount, was executed in favour of the complainant. Subsequently, the complainant complains that he had made the remaining payment but the petitioner has declined to execute the sale deed. The facts, as noticed, would show that it is basically a civil dispute, where the claims and counter claims in regard to the payment is required to be settled. The complainant has filed the civil suit, which has been dismissed in default. The application for restoring the same has also been dismissed as is stated by the counsel for the petitioner.

(2.) Considering all these facts and the fact that the petitioner has joined investigation, order dated 27.12.2011 is made absolute. The petitioner would be at liberty to approach the trial Court for regular bail. Once the challan is presented, trial Court would consider the case for grant of regular bail in the light of order passed by this Court.