UJAGAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order CRM-M-2304 of 2015 and CRMM-12321 of 2015 are being disposed of as prayer in both these petitions is for grant of anticipatory bail under Section 438 Cr.P.C. in FIR No. 17 dated 11.03.2014 for offences under Sections 419, 420, 465, 467, 468, 471 and 120-B of Indian Penal Code (IPC), Police Station Haibowal, District Ludhiana.

(2.) The facts are being extracted from CRM-M-2304 of 2015.

(3.) The instant FIR was registered on the complaint dated 18.11.2013 made by Kulbhushan Pathak son of late Sh. Amar Nath Pathak. There was 10 kanals of land situated in village Jassian, Ludhiana in the name of Smt. Parsinni Devi, grandmother of the complainant, his father Amar Nath Pathak and other legal heirs. It was found that a forged sale deed was prepared on 08.10.1993 in respect of the said land, which purported to be also thumb marked by Smt. Parsinni Devi, grandmother of the complainant, though, Smt. Parsinni Devi had died much earlier in the year 1977. It was further stated that signatures of remaining legal heirs on the sale deed were also forged. Ujjagar Singh son of Bhagwan Singh was stated to have usurped this land through fraud by getting the land transferred in his name by showing somebody else to be the original owner and using fake documents.