RAM LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) ACCUSED Ram Lal son of Junu Ram has filed this petition for anticipatory bail in case FIR No.46 dated 30.04.2013, under Sections 419,420,467,468,471,120-B, 34 of the Indian Penal Code, registered at Police Station Kalka, District Panchkula. I have heard the learned counsel for the parties and pursued the case file.

(2.) ACCORDING to the prosecution version, sale deed on behalf of dead woman was executed by impersonation. The petitioner is said to be the mediator in clinching the deal.

(3.) LEARNED State counsel on instructions from ASI Babu Ram stated that co-accused Dharmender and Sushil negotiated on behalf of dead lady vendor with purchaser Dr. Kunal Chauhan through the petitioner as mediator. It was also stated that the lady, who impersonated as the dead vendor was, procured by Dharmender and not by the petitioner. It was also stated that there is no allegation that the petitioner was aware that the alleged vendor was already dead. It was also conceded that the petitioner is neither vendor nor vendee nor witness of the sale deed.