RANBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner, Ranbir Singh, son of Tehal Singh, resident of Village Awan, near Ramdas, Tehsil Ajnala, District Amritsar, who has been booked for having committed the offences punishable under Sections 120-B, 420, 467, 468 and 471, IPC, in a case arising out of FIR No. 47, dated 2.6.2012, registered at Police Station, Ramdas, District Amritsar Rural.

(2.) Concisely, the facts of the case are that Rana Pratap Singh reported to the police that on 13.2.2012, Tehal Singh, coaccused of the petitioner, entered into an agreement to sell in respect of land measuring 119 Kanals and 13 Marlas, situated in the area of village Awan and received a sum of Rs. 35,00,000/- as earnest money, in the presence of Balbir Singh and Ranbir Singh (petitioner). Balbir Singh and Ranbir Singh attested the photograph of Jasbir Singh, which is affixed on the agreement.

(3.) Learned counsel contends that Randhir Singh, who is the brother of the petitioner, Ranbir Singh, had attested the alleged agreement, therefore, the petitioner is entitled to the concession of anticipatory bail.