NARENDER BAGRI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Narender Bagri son of Sita Ram, has preferred the present petition for anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.255 dated 31.03.2013, on accusation of having committed the offences punishable under Sections 384, 386 and 34 IPC, by the police of Police Station Civil Lines Hisar, invoking the provisions of Section 438 Cr.P.C.

(2.) The prosecution claimed that the petitioner and his other coaccused hatched a criminal conspiracy, fraudulently obtained the signatures of complainant-Mahavir son of Late Sh.Santa Ram (for brevity "the complainant") and his mother-Lajwanti, on the pretext to install Mobile Tower in their fields for their gain and to help them to get a loan of Rs.18 lacs for fish farm. It was claimed that subsequently they fraudulently got the property of Lajwanti transferred in their names. Not only that, the accused demanded Rs.1 crore for returning back the land, which compelled them to dispose of their another 13 kanal land. They handed over Rs.1 crore to Dinesh, Ravinder and Rakesh, co-accused of the petitioner. The amount was stated to have been fraudulently misappropriated by the accused. As regards, the role of the present petitioner is concerned, the Additional Sessions Judge in his impugned order dated 22.04.2013 has recorded as under:-

(3.) In the background of these allegations and in the wake of complaint of the complainant, the present case was registered against the petitioner-accused, in the manner depicted here-in-above.