VIRSA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner, Virsa Singh, who has been booked for having committed the offences punishable under Sections 419, 420, 467, 468, 471 and 120-B, IPC, in FIR No. 147, dated 12.6.2012, registered at Police Station, Civil Lines, Batala, Police District Batala, District Gurdaspur.

(2.) Brief facts of the case are that one Nirmal Singh was owner of a five marla plot. Some one impersonating Nirmal Singh had sold the said plot to Baljit Kaur, co-accused of the petitioner. The petitioner, Virsa Singh, and Rajwinder Singh, alleged to have identified the said impersonator as Nirmal Singh. The said plot so purchased by Baljit Kaur was sold to the complainant, Santokh Singh.

(3.) Learned counsel for the petitioner contends that Nirmal Singh has not filed any complaint regarding selling out of his plot to Baljit Kaur. He further submits that the investigating agency has already arrested Baljit Kaur and in spite of that could not apprehend the alleged impersonator of Nirmal Singh, thereofore, at this stage, the investigating agency cannot allege that the petitioner had wrongly identified the impersonator of Nirmal Singh. He further submits that the custodial interrogation of the petitioner is not required in this case since no recovery is to be effected from him.