RAVINDER KUMAR RAVINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for grant of anticipatory bail to the petitioner in case bearing FIR No.197 dated 13.11.2014 registered at Police Station Navi Baradari, District Jalandhar for offences punishable under Sections 406, 420 read with Section 120-B IPC.

(2.) I have heard learned counsel for the parties and perused the paper book with their assistance.

(3.) As per the case of the prosecution, the petitioner vide sale deed dated 22.11.2012 sold the about 7 marla of land to Deepa Maheshwari, wife of complaint for a consideration of Rs. 15,00,000/-. When the complainant reached the property to raise boundary wall, he was stopped from doing so by the residents of that area on the ground that major part of the said property was owned by Municipal Corporation, Jalandhar (hereinafter referred as the Corporation). The complainant then approached the Corporation and came to know that accused-petitioner was owner of 1 marla of land and the remaining land belong to the Corporation.