JAGDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Tersely, the facts & material, which needs a necessary mention for the limited purpose of deciding the instant petition for anticipatory bail and emanating from the record, are that, complainant Kuldeep Mahajan (for brevity "the complainant") and his son Sunny @ Anjum Mahajan were the owners of land in question, measuring 20 kanals 2 marlas, situated at village Khatana, Tehsil Nurpur Bedi, District Rupnagar. They have sold the land to one Sukhdev Singh son of Dharam Singh on 10.4.2012. During the course of mutation proceedings, it revealed that petitioner-accused has already prepared a fake agreement to sell dated 13.3.2012 and forged the signatures of the complainant on it.

(2.) Leveling a variety of allegations and narrating the sequence of events, in all, the complainant claimed that the petitioner-accused has forged the signatures and prepared a fake & fabricated agreement to sell in order to usurp their land. In the background of these allegations and in the wake of complaint of complainant, the present case was registered against the petitioner-accused, by way of FIR No.148 dated 5.12.2012 (Annexure P1), for the commission of offences punishable under sections 420, 465, 468, 471 and 120-B IPC by the police of Police Station Nurpur Bedi, District Rupnagar, in the manner depicted here-in-above.

(3.) Having exercised and lost his right before Additional Sessions Judge, now the petitioner has preferred the instant petition for anticipatory bail in the indicated criminal case, invoking the provisions of section 438 Cr.PC.