HAKAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED Hakam Singh has filed this petition under Section 438 of the Code of Criminal Procedure for anticipatory bail in case FIR No.78 dated 08.09.2012 registered under Sections 420, 406, 506 and 120-B IPC at Police Station Amargarh, District Sangrur.

(2.) ACCORDING to prosecution version, petitioner-accused persuaded the complainant to purchase land of Kulwinder Singh and Chamkaur Singh for which agreement to sell dated 15.01.2011 Annexure P-4 was entered into.

(3.) COUNSEL for the petitioner contended that petitioner is witness to subsequent agreement Annexure P-3 only and is not witness to agreement Annexure P-4 executed in favour of the complainant.