OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has prayed for grant of anticipatory bail in FIR No.474 dated 13.06.2013, registered at Police Station City, Jind under Sections 406/420/120-B IPC.

(2.) According to the prosecution, on 05.05.2011, petitioner Om Parkash and one Hukam Chand son of Chandan Singh agreed to sell one acre of land for an amount of Rs. 22,00,000/- in favour of complainant Mahabir. After receiving the entire amount, petitioner Om Parkash and Hukam Chand executed an agreement in favour of the complainant and agreed to execute the sale deed on 01.08.2011. Later on, the complainant learnt that instead of executing the sale deed in his favour, the petitioner willed away the land in question in favour of his grandsons Akash and Vikas sons of his son Naresh Kumar. When the complainant asked for refund of his amount, the petitioner refused to do so by telling him that he could do whatever he liked. The complainant further stated that he had submitted an application to Superintendent of Police, Jind where the petitioner had appeared and agreed to refund the amount in the Panchayat. Despite the same, neither the petitioner returned the money nor executed the sale deed.

(3.) Apprehending his arrest, the petitioner applied for the concession of anticipatory bail before the Additional Sessions Judge, Jind who vide order dated 25.07.2013 dismissed his application. Hence, the present petition.