SANT LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) Through this petition the petitioner prays for grant of anticipatory bail in case FIR No.211 dtd. 5/10/2021 under Ss. 447, 511, 451, 506, 34 IPC and Ss. 380 and 457 IPC (added later on), registered at Police Station Sadar Tohana, District Fatehabad.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case; that the petitioner and his wife, who is an Ex. Sarpanch of Village-Lehrian, are the owners of the property in question; that the FIR is a counterblast to the suit for permanent injunction filed by the petitioner; that earlier the petitioner had approached this Court for issuance of directions to the official respondents to register an FIR against the complainant and police officials but vide order dtd. 4/1/2021 passed by a Co-ordinate Bench of this Court, the petitioner was relegated to avail his alternative remedy and that the serious offences of Ss. 380 and 457 IPC were got added by the complainant in the FIR at a later stage with a sole motive to make the offences non-bailable.