MOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Mohan Singh son of Banta Singh, a property dealer, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.124 dated 13.12.2012 (Annexure P2), on accusation of having committed the offences punishable u/ss 420, 467, 468, 471 and 120-B IPC by the police of Police Station City Chamkaur Sahib, District Rupnagar, invoking the provisions of section 438 Cr.PC.

(2.) Concisely, the prosecution version culled out from the police file by the Sessions Judge depicted in the impugned order (Annexure P8) inter-alia is as under:-

(3.) Leveling a variety of allegations and narrating the sequence of events in detail in the FIR (Annexure P2), in all, the prosecution, interalia, claimed that in this manner, all the accused, from the very beginning, had the intention to cheat, hatched a criminal conspiracy, actually cheated, misappropriated the huge amount of complainant, committed forgery, prepared false documents for the purpose of cheating, used the same as genuine and deceived him. In the background of these allegations and in the wake of complaint of complainant Rajwinder Singh, the present case was registered against the accused in the manner mentioned here-in-above.