BABU RAM ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 438 of the Code of Criminal Procedure (Cr.P.C.) for grant of concession of anticipatory bail to the petitioner in case First Information Report No.92 dated 04.06.2014 under Sections 419, 420 and 120 -B of the Indian Penal Code (for short 'IPC) registered at Police Station Navi Biradari, District Jalandhar.

(2.) THE accusation against the petitioner was that he inconnivance with his family members, by playing fraud, had got an agreement to sell executed with the complainant with regard to a plot situated in New Kalgidhar Avenue, village Mithapur, Jalandhar. The agreement of sale was executed by one Jasbir Singh s/o Harnam Singh known to the petitioner. The earnest money of Rs. 5 lacs as well as the subsequent payment of Rs. 9,80,000/ - was received by the petitioner. Later on, the complainant came to know that the plot was in the name of wife of B. R. Arora namely Ashu Arora, who had taken huge loan from the bank for mortgaging the plot. He also came to know that Jasbir Singh in whose name allegedly Ashu Arora had executed an agreement to sell was a fictitious person. Based on that fake agreement to sell, some person representing as Jasbir Singh, at the instance of B.R. Arora executed the agreement to sell in his favour.

(3.) HEARD the Submissions made by Mr. D.K. Bhatti, Advocate representing the petitioner; Mr. Ashish Sanghi, DAG, Punjab representing the State and Ms. Upasana Dhawan, Advocate representing respondent No.4 -complainant.