DHARAMPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to the petitioner, Dharampal Singh, son of Piyare Lal, resident of House No. 3C/25, NIT, Faridabad, who has been booked for having committed the offences punishable under Sections 120 -B, 419, 420, 467, 468 and 471, IPC, in a case arising out of FIR No. 456, dated 6.11.2012, registered at Police Station, Central, Faridabad.

(2.) LEARNED counsel contends that the petitioner is a bonafide purchaser; the alleged General Power of Attorney, on the basis of which the house in question was purchased by Anil and Manoj, was executed in the year 2002 and thereafter in the year 2008, the petitioner purchased the said house from Anil and Manoj; and that on the basis of an anonymous complaint the impugned FIR was registered in the year 2012. He further contends that the petitioner has not committed any offence. The sequence of events with regard to execution of the General Power of Attorney and thereafter sale deed in favour of Anil and Manoj and further in favour of the petitioner would reveal that the petitioner is a bonafide purchaser. He further submits that at the time of execution of the sale deed, the petitioner had paid Rs.13,98,000/ - to Anil and Manoj.

(3.) ON the other hand, learned counsel for the State submits that the petitioner is the kingpin in the present case. He hatched a conspiracy with Anil and Manoj and firstly he got the house in question transferred in their (Anil and Manoj) names and thereafter got the said house transferred in his own name.