CHARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Charan Singh son of Banwari Lal, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.168 dated 15.11.2012, for the commission of offences punishable under Sections 365, 368, 420, 467, 468, 471 and 120-B IPC, by the police of Police Station Farrukh Nagar, District Gurgaon, invoking the provisions of Section 438 Cr.P.C.

(2.) The prosecution claimed that, the petitioner and his other coaccused have hatched a criminal conspiracy. Taking the benefit of absence of the family members of complainant-Basanti Devi, accused Satish took her to some unknown place on the pretext of getting treatment in the hospital. They have illegally detained the complainant, took her thumb impressions & photographs and prepared the false documents, including the sale-deed dated 03.10.2012, purported to have been executed by her in favour of the present petitioner-Charan Singh. As a matter of fact, she never sold her land to him(petitioner). Subsequently, the complainant was rescued from the clutches of all the accused by her sons and grandsons.

(3.) Levelling a variety of allegations and narrating the sequence of events in detail, in all, according to the complainant that the accused have hatched a criminal conspiracy. They have illegally detained her, obtained thumb impressions & photographs and got executed the fake and fabricated sale-deed of her land in favour of the petitioner-accused.