DHARAM AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) AS , identical points for consideration to grant anticipatory bail to petitioners -Dharam, Mahabir, Jagbir, sons of Harbhajan (1st case), Bir Chand son of Bhoop Singh (2nd case) and Ajit Singh son of Siri Chand (3rd case) are involved, therefore, I propose to decide the above indicated petitions, arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts. The petitioners have directed the instant separate petitions for the grant of anticipatory bail in a case registered against them along with their other co -accused, vide FIR No. 38 dated 17.02.2013, on accusation of having committed the offences punishable under Sections 419, 420, 467, 468, 470 and 120 -B IPC, by the police of Police Station Badshahpur, District Gurgaon, invoking the provisions of Section 438 Cr.P.C.

(2.) NOTICES of the petitions were issued to the State.

(3.) THE prosecution claimed that one Jawahar Ram son of Rahla Ram, was recorded as owner and in possession of the land, in question, in the revenue record. He was stated to have executed a registered General Power of Attorney in favour of petitioner -Ajit Singh. Thereafter, accused Ajit Singh sold the land to petitioners -Dharam and others, by way of registered sale -deed dated 07.02.1989.