(1.) THE present revision petition has been preferred by the petitioner/complainant against judgment dated 8.3.2013 passed by the learned Judicial Magistrate, 1st Class, Sangrur whereby respondentHarmeet Singh has been acquitted
(2.) THIS petition has been filed by petitioner -Mahavir Singh for grant of the anticipatory bail in case FIR No.204 dated 27.6.2014 under Sections 420, 467, 468 &, 471 IPC registered at Police Station City Sangrur.
(3.) AS per the prosecution allegations, the present petitioner alleging himself to be the General Power of Attorney holder of Maharaja Satbir Singh executed an agreement dated 21.2.2012 for sale of land, measuring 64 kanals 12 marlas situated in Sangrur and received a sum of Rs.8,55,000/ - as earnest money. Later on, it was found that Maharaja Satbir Singh has never executed any such Power of Attorney in the name of the petitioner. On the basis of statement made by complainant -Vikas Garg, the present case was registered.