BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in FIR No. 203 dated 13.9.2012 under Section 420, 467, 468, 471, 120-B of the Indian Penal Code, registered at Police Station Sadar Jagraon, District Ludhiana Rural.

(2.) PROSECUTION story, in brief, is that complainant and his brother owned land measuring 13 acres in village Kakar Patti Tihara. The said land used to be given on lease by them. The relatives of the complainant also owned adjacent 13 acres land. The entire land was joint between the complainant and his relatives measuring 308 Kanals 7 Marlas. Mehal Singh did not own any land in village Kakar Patti Tihara. However, Mehal Singh, in connivance with the petitioner and other co-accused with an intention to defraud the complainant, got prepared a forged jamabandi for the year 2003-2004. As per the said forged jamabandi, Mehal Singh was shown as owner of the land owned by the complainant. On the basis of the said forged jamabandi, Mehal Singh took loan to the tune of Rs. 6,00,000.00 from the Indian Bank. Mehal Singh also executed a mortgage deed with regard to land of the complainant in favour of the bank. Mutation was also entered in the revenue record bearing No. 57 dated 17.10.2009 with regard to mortgage of the land with the bank on 16.10.2009. When the complainant came to know about the said fact, Mehal Singh repaid the loan in question. The complainant had also come to know that Mehal Singh had entered into an agreement to sell with someone else regarding their land on the basis of the forged jamabandi.

(3.) AFTER hearing the learned counsel for the petitioner, I am of the opinion that the instant petition deserves dismissal.