GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 439 CrPC is to grant regular bail in case FIR No.199 dtd. 8/7/2023 (Annexure P1) registered at Police Station Zirakpur, District SAS Nagar, Mohali, under Ss. 415/419/420/467/468/471 read with Sec. 120B IPC.

(2.) Status report dtd. 9/1/2024 by way of affidavit of Gursher Singh Sandhu, Deputy Superintendent of Police (Investigation), District SAG Nagar has been filed on behalf of the respondent/State.

(3.) FIR has been lodged on the complaint of Jiwan Lal, a partner in the firm M/s Manglam Infra, having its office at Village Dayalpura, Zirakpur, District SAS Nagar. The firm has four more partners. Pardeep Kumar Garg, a property dealer, contacted the complainant and told about availability of 7350 sq. yard of agricultural land for sale in village Chhat. Gagandeep Singh @ Gagan (petitioner herein) introduced himself as Raju and showed documents of the land to Pardeep Kumar Garg, stating that the land was in the name of his real uncles Surinder Singh, Harmeet Singh sons of Hari Singh and Jagdish Dara wife of Surinder Singh. He further showed email, as per which power of attorney shall be sent in the name of one Jaswant Singh. On the basis of this email, Jaswant Singh had been authorised to finalize the deal. On 17/5/2023, petitioner (Gagandeep Singh @ Gagan) sent PAN card, Aadhar card and bank account details of Jaswant Singh from his mobile. An agreement to sell the property was entered into and M/s Manglam Infra transferred an amount of Rs.50.00 lakh in the Axis Bank account of Jaswant Singh; the attorney holder. Another amount of Rs.20.00 lakh was transferred on 21/6/2023. Later on, when the power of attorney was checked, it was found to be a forged document. Thus, the petitioner along with co-accused Jaswant Singh had cheated the complainant party to the tune of Rs.70.00 lakh.