BALBIR SINGH RAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 175 dated 18.10.2012, under Sections 419 /420 /406 /465 /468 /471 /120B IPC, registered at police station Fatehgarh Sahib, District Fatehgarh Sahib. I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Fatehgarh Sahib dismissing bail application filed by the petitioner.

(2.) THIS Court while issuing notice of motion on 11.07.2013 passed the following order: -

(3.) IT has been contended by learned counsel for respondent -State, on instruction from ASI Balbir Singh, that petitioner is a Property Dealer and that he is the main accused. It has also been contended that he is the main beneficiary of the transaction and that sale -deed is in his favour. It is also contended that he has not given any statement before the court for getting the sale -deed cancelled as per the order of this Court.