RAJBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Rajbir son of Umrao has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, by virtue of FIR No.38 dated 24.2.2013 (Annexure P1), for the commission of offences punishable u/ss 420, 406 and 120-B IPC by the police of Police Station Pataudi, District Gurgaon, invoking the provisions of section 438 Cr.PC.

(2.) The prosecution claimed that Kanshi Ram, father of complainant Manoj Kumar (for brevity "the complainant") was the owner of his ancestral land, measuring 23 Kanals 11 Marlas. The petitioner and his other co-accused hatched a criminal conspiracy, fraudulently prepared the false sale deed, purported to have been executed by Kanshi Ram, who was suffering from schizophrenia for the last about 30 years, in order to cheat them.

(3.) Leveling a variety of allegations and narrating the sequence of events in detail in the FIR (Annexure P1), in all, according to the complainant that the petitioner and his other co-accused hatched a criminal conspiracy, formed a gang of grabbers to grab the properties of innocent persons, fraudulently prepared the false sale deed, purported to have been executed by Kanshi Ram and cheated them. In the background of these allegations and in the wake of complaint of complainant, the present case was registered against the accused in the manner described here-in-above.