BALDEV SINGH AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Miscellaneous application is allowed as prayed for.

(2.) Baldev Singh and Harnaib Singh, the petitioners have brought this petition for pre-arrest bail in a case registered by way of FIR No. 87 dated 20.10.2010 at Police Station Arni Wala, District Ferozepur, for an offence punishable under sections 420, 419, 406, 465, 467, 468, 471, 474 and 120-B IPC. On the very first date of hearing , learned counsel for the petitioners withdrew the petition qua Baldev Singh, petitioner no.1 and consequently the petition qua him was dismissed. Qua Harnaib Singh, learned counsel for the petitioner had submitted that Harnaib Singh had no role in the transaction. According to him, the allegations had been that some persons impersonated Balwinder Kaur and Jugraj Singh in execution of a sale deed in their names and Harnaib Singh, petitioner is only a purchaser of the property from Baldev Singh, the purchaser of the property from Balwinder Kaur and Jugraj Singh. He had further submitted that Harnaib Singh could not be believed to have known as to what had happened while executing the sale deeds on behalf of Balwinder Kaur and Jugraj Singh.

(3.) Learned counsel for the petitioner has further submitted that Balwinder Kaur and Jugraj Singh had purchased this property and on the sale deed, Roshan Lal and Karnail Singh had been the attesting witnesses. According to him, said Roshan Lal and Karnail Singh had been attesting witnesses of the sale deed in favour of Baldev Singh, who is alleged to have purchased the land from the persons impersonating Balwinder Kaur and Jugraj Singh. According to him, that Baldev Singh, on whose behalf the petition was withdrawn had surrendered before the court and has been granted regular bail. According to him, Baldev Singh has been beneficiary of that sale deed. According to him, Harnaib Singh has purchased the property for Pearl Company from Baldev Singh and he had no notice of any offence having been committed qua the execution of the sale deed in favour of Baldev Singh.