RAM NARAYAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) RAM Narayan, by way of Crl. Misc. No. M -10928 of 2013 and Hukam Chand, by way of Crl. Misc. No. M -13184 of 2013, seek regular bail in a case registered by way of FIR No. 25 dated 12.01.2013 at Police Station City Thanesar, District Kurukshetra, for an offence punishable under sections 419, 420, 467, 468, 471 and 120 -B IPC.

(2.) LEARNED counsel for the petitioners submit that the plot of land which is at the base of controversy was originally owned by one Rajinder Kumar. According to them, Rajinder Kumar sold that plot by way of a general power of attorney in favour of his nephew Harish Kaushal, who further sold the plot to Uma Rani, the complainant. According to them, thereafter Hukam Chand is said to have impersonated Rajinder Kumar and executed a sale -deed in favour of Balkar Singh regarding the plot in question. They further submit that thereafter Balkar Singh sold the said property in favour of Manjit Singh. Learned counsel for the petitioner Ram Narayan submits that the role of Ram Narayan is only of attesti9ng the sale by Balkar Singh in favour of Manjit Singh. According to him, Manjit Singh and Balkar Singh are the real persons, who are entering into transaction and in this way, Ram Narayan is not at all involved in any forgery or fraudulent act.

(3.) LEARNED State counsel, on the other hand, submits that Rajinder Kumar, the original owner has since died, the petitioner Hukam Chand had impersonated him and had executed the sale -deed in respect of the plot in question. According to him, the petitioners are not entitled to bail.