PARGAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Pargat Singh petitioner has filed this petition under Section 438 of the Code of Criminal Procedure ( in short the Cr. P. C.) for grant of anticipatory bail in case FIR No.116 dated 24.09.2013 under Sections 306 of the Indian Penal Code ( in short the IPC ) registered at Police Station Amargarh District Sangrur.

(2.) As per allegations Gurmeet Singh committed suicide and law was set in motion by Bahadur Singh. Gurmeet Singh died on 7.4.2013 but no postmortem examination was conducted. It is alleged that on 8.3.2013 suicide note was recovered alleging that the present petitioner along with others have compelled Gurmeet Singh to commit suicide.

(3.) The main assertion in the suicide note is that 20 bighas of land of Kirpal Singh was mortgaged with Harchand Singh and Baljinder Singh for a sum of Rs.2,50,000/-. Kirpal Singh executed general power of attorney in favour of Kirpal Singh and he executed sale deed in favour of petitioner without paying the mortgage money. It is further alleged that pronote case was filed against the deceased and his land has been sold by illegal means. It is alleged that due to act of the petitioner and others Gurmeet Singh has committed suicide. However, from the record, it is revealed that on the basis of pronote and receipt, civil suit No.394 of 23.10.2007 titled as Karamjit Singh vs. Gurmit Singh was filed against the deceased which was decreed on 21.11.2009. During the execution of said civil court decree, the land belonging to the deceased has been sold and petitioner Pargat Singh is the auction purchaser. The petitioner has placed on record the receipts of Harchand Singh father of Gurtmeet Singh and Balwinder Singh for redeeming the land.