GURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked under Sec. 439 Cr.P.C., for grant of regular bail to the petitioner in FIR No.265, dtd. 1/12/2021 (Annexure P-1), under Ss. 420, 467, 468, 471 IPC, registered at Police Station Kotwali Nabha, District Patiala.

(2.) Learned counsel for the petitioner contends that the instant FIR is a result of execution of agreement to sell pertaining to the land measuring

(3.) kanal 7 marlas, which was purchased by the father of the petitioner and on account of the said agreement to sell, the allegations pertaining to the offences under Sec. 420, 467, 468 and 471 IPC, which are actually not made out, as is evident from the version narrated in the FIR itself inasmuch as the issue of genuinity of the document cannot be ascertained by Civil Court, as has been argued by the learned counsel for the petitioner while pressing for grant of regular bail to the petitioner. 3. Mr. Atul Lakhanpal, Senior Advocate appearing on behalf of the complainant vehemently contends that the instant case is not pertaining to the agreement to sell but on account of forgery and fabrication of the registered sale deed itself, which is pertaining to the year 1981.