KULDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to petitioner Kuldeep, who has been booked under Sections 406, 420, 467, 468, 471, 506 and 120-B of the Indian Penal Code, in a case arising out of FIR No. 165, dated 17.05.2007, registered at Police Station Bhiwani Civil Lines, Bhiwani.

(2.) The present case was registered on the basis of a complaint moved by Satyavir Singh on the allegations that one Jaggi alias Jagdish and Meena were owners of a piece of land. The petitioner, Kuldeep, was the attorney of Meena. Jaggi alias Jagdish and Meena entered into an agreement to sell with Satyavir Singh on 22.09.2011, the land measuring 11 Kanals-3 Marla, situate in village Phoolpura through the petitioner. An amount of Rs. 16,50,000/- was paid as earnest money. Later it was revealed that Jaggi alias Jagdish and Meena had only sold a part of said land and had also agreed to sell some portion of the said land afterwards.

(3.) Learned counsel contends that the petitioner was the attorney of Meena, therefore, there was no evidence against him.