RAMESH CHAND ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to petitioner Ramesh Chand Arora son of Hazura Chand Arora, resident of Nabha, District Patiala, who has been booked for having committed the offences punishable under Sections 420, 465, 467, 468 and 471 read with Section 120 -B, IPC, in a case arising out of FIR No. 189, dated 28.10.2013, registered at Police Station, Kotwali, Nabha.

(2.) LEARNED counsel contends that after the death of Maharaja Partap Singh of Nabha on 26.07.1995, his movable and immovable property was inherited by his son Tikka Hanuwant Singh. The petitioner was appointed as power -of -attorney by Tikka Hanuwant Singh to sell the demised premises. He further contends that after selling the property in dispute, the sale proceeds were handed over to Tikka Hanuwant Singh by way of cheques and bank drafts etc., by the petitioner, therefore, there is no malafide on the part of the petitioner in selling out the demised premises belonging to Tikka Hanuwant Singh. He further contends that in compliance of the order dated 25.11.2013, the petitioner did join the investigation and fully co -operated with the investigating agency.

(3.) LEARNED counsel for the complainant has also opposed the grant of anticipatory bail on the ground that the then Maharaja Partap Singh of Nabha, had created the trust with regard to the property in dispute, therefore, neither it could be inherited in favour of Tikka Hanuwant Singh nor could it be sold or alienated. He further contends that the alleged power -of -attorney of Tikka Hanuwant Singh in favour of the petitioner clearly mentioned that the petitioner to act in accordance with law only.