SURINDER KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed by the petitioner under Section 438 of the Code of Criminal Procedure for grant of pre-arrest bail to her in case FIR No. 38 dated 07.03.2012 under Sections 406,419, 420, 467,468, 471 and 120-B of the Indian Penal Code registered at Police Station Shahabad, District Kurukshetra.

(2.) Learned counsel for the petitioner contends that the petitioner is 82 years old lady though no specific role has been attributed to the petitioner and only it is alleged that she was owner of the land in dispute. It is submitted that as per the FIR, the petitioner has entered into an agreement with one Anil Kumar to sell the land vide agreement to sell dated 8.4.2011. It is further submitted that Anil Kumar had entered into an agreement with the complainant. It is further submitted that the petitioner has no connection with the agreement executed by Anil Kumar and complainant party. If any such agreement has been issued, it is without her consent to sell her and, therefore, the present petitioner has no role to play in this fraud.

(3.) Notice of motion to the respondents returnable by 18.09.2012.