NINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Ninder Kaur has filed this petition under Section 438 of the Code of Criminal Procedure (in short Cr.P.C.) for anticipatory bail in case FIR No.5 dated 02.01.2013 registered under Sections 420 and 406 IPC at Police Station Kapurthala City, District Kapurthala.

(2.) I have heard learned counsel for the petitioner and perused the case file.

(3.) According to prosecution version, the petitioner entered into agreement with complainant-Hardeep Singh for sale of a house and received Rs. 10,50,000/- as earnest money from the complainant but the complainant had already entered into an agreement to sell the same house to one Mohinder Singh but did not disclose the said fact to the complainant while entering into agreement with him. It is alleged that the petitioner neither executed sale deed in pursuance of the agreement with the complainant nor returned his earnest money.