DEEPAK BHATIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Apprehending his arrest in the criminal case pertaining to the FIR bearing No.268 dtd. 22/8/2019 registered at Police Station Civil Line, Sirsa, under Ss. 406 and 420 IPC, the petitioner has preferred this petition for seeking the relief of anticipatory bail.

(2.) Bereft of unnecessary details, the allegations, as levelled by complainant Harbhajan Singh Dhanju in the subject FIR, are that the father of the petitioner was his close acquaintance. In October 2011, the petitioner introduced him to his (petitioner's) co-accused Karamjit Singh Brar while disclosing that his said co-accused was the owner of V2 (half) share in PlotNo.2235, Sector 20, Part-3, HUDA, Sirsa and he (complainant) agreed to purchase the same for a sum of Rs.14,55,000.00. He had paid the afore-said amount to the said owner through the petitioner on different occasions who had been issuing the receipts in this regard. The petitioner also executed a receipt qua having received the entire amount of sale consideration from him (complainant) and then, an agreement qua the said sale transaction was executed but thereafter, the petitioner and his co-accused kept on dillydallying the execution and registration of the sale deed in pursuance of the afore-said agreement and when he (complainant) enquired from the office of HUDA, he came to know that the above-named co-accused of the petitioner and the other co-owner of the said plot named Ved Parkash had surrendered the plot to HUDA and thus, the petitioner and his co-accused had duped him of the above-said amount.

(3.) Reply has already been filed on behalf of the respondent-State, by way of the affidavit of Deputy Superintendent of Police (Headquarter), Sirsa.