BEER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner seeks anticipatory bail in a case registered against him under Sections 406, 419, 420, 467, 468, 471, 120-B IPC. THE allegation against the petitioner is that he, in connivance with the main accused, Ami Chand, has entered into a false agreement with him showing sale of land and got the same registered in his favour, being fully aware of the fact that Ami Chand has already sold this land to the complainant. On this basis, it is alleged that the petitioner has participated in cheating the complainant.

(2.) AMI Chand is in custody. Counsel for the petitioner, however, would contend that he has also an agreement in his favour, which is prior in time and on that basis, he has a decree in his favour, which has also been executed. It also transpires that decree in favour of the petitioner has been put to challenge. It is for the Civil Court to decide the rights of the parties. The main person responsible in this case apparently is AMI Chand, who is in custody. The petitioner has otherwise joined investigation. No reason could be stated for custodial interrogation of the petitioner. If the petitioner is a stranger, (which fact though is contested by counsel for the complainant), then he will also be a sufferer, rather than a beneficiary.

(3.) THE petition is accordingly disposed of.