FURINDER KUMAR @ RAJA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order aforesaid three petitions are being disposed of. After collecting common facts, main order is being passed in CRM-M No.22795 of 2014 titled as Furinder Kumar @ Raja v. State of Punjab.

(2.) Petitioner(s) seeks anticipatory bail in case bearing FIR No.168 dated 17.06.2014, under Sections 420/467/468/471/120-B IPC, P.S. Jodhewal, Ludhiana.

(3.) Complainant-Mukhtiar Singh came forward to lodge the aforesaid FIR with the allegations that he is a property advisor. He entered into agreement to purchase plot measuring 208 square yard from Manjit Ram S/o Hazara Ram for total sale consideration of Rs.39 lacs. An amount of Rs.1 lac was paid as earnest amount. On 13.3.2014, first instalment of Rs.10 lacs was paid as part payment of total consideration in the presence of Bhushan and Jaswinder Singh. A photocopy of sale deed was given to him on the pretext that the original sale deed has been lost. On checking, complainant found that the address of vendor Manjit Singh was not correct. PetitionerFurinder Kuar @ Raja S/o Lekh Raj had prepared the forged documents. Petitioner is nephew (Bhanja) of Manjit Ram. Real Manjit Ram is living in Holland. Petitioner has stood as attesting witness to the agreement of purchase.