RAVI CHANDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner, Ravi Chander, son of Amar Chand, resident of Mohalla Tikhowal, Ward No. 6, Mukerian, District Hoshiarpur, who has been booked for having committed the offence punishable under Section 420, IPC, in a case arising out of FIR No. 156, dated 10.12.2012, registered at Police Station, Mukerian, District Hoshiarpur.

(2.) According to the allegations available on record, the petitioner had entered into an agreement on 11.11.2011, for alienating his double storeyed shop in favour of the complainant, for Rs. 45,00,000/- and at the time of agreement he (petitioner) received a sum of Rs. 35,00,000/- from the complainant. The date for execution of the sale deed was fixed as 20.11.2011. The petitioner could not materialize the agreement. When the complainant approached the local authorities to obtain the document of the ownership of the shop in question, then he came to know that the petitioner was not the owner of the shop, which was allegedly to be sold to the complainant. Not only this, the son of the petitioner again entered into another agreement with the complainant on 3.2.2012 for sale of 44 marlas of land and at that time, it was told to him (complainant) that the said land was free from all encumbrances. When the son of the petitioner could not materialize the agreement, dated 3.2.2012, then the complainant came to know that the said land was mortgaged with the bank.

(3.) I have heard learned counsel for the parties and gone through the material available on record.