HARJINDER SINGH @ KANG AND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall dispose of above noted five petitions as these petitions arise out of the same FIR and seek similar relief.

(2.) These petitions have been filed under Sec. 438 of the Code of Criminal Procedure seeking grant of anticipatory bail to above named petitioners in case bearing FIR No. 0003 dtd. 8/1/2024, registered under Ss. 420, 465, 467, 468, 471 and 120-B of IPC at Police Station Model Town, District Ludhiana.

(3.) Adumbrated fact as emanating from the record are that the aforementioned FIR was registered on the basis of a complaint lodged by complainant Deepak Kathuria, who is owner of a restaurant in Ludhiana, on the allegations that accused Tarun Tanjea, Harwinder Singh Sachdeva and Parminder Singh Sachdeva, who are property dealers, as well as petitioner Harjinder Singh Kang had represented to his uncle Aniljit Singh and himself that one property bearing SCO No. 105, Urban Estate, Dugri, Ludhiana, which was owned by accused Mandeep Singh, was available for sale. The complainant and his uncle visited the property and agreed to purchase the same after verifying the documents. The above named accused introduced the complainant with Mandeep Singh, who showed the complainant, copies of allotment latter, clearance certificate and also represented that a registered sale deed dtd. 25/5/2017 with regard to said property had been executed in his favour. Accused Tarun Taneja, Harwinder Singh Sachdeva and Parminder Singh Sachdeva along with other property dealers like Upjit Singh and Naresh Kumar also convinced the complainant that all the documents relating to ownership of above said property had been checked and verified by them and the same were found to be in order. The complainant alleged that believing the representations made by them and on being introduced by them, his uncle and himself entered into an agreement to purchase the above said property with accused Mandeep Singh for a sum of Rs.5.5 crores and paid an amount of Rs.1.5 crore as earnest money to Mandeep Singh in the presence of accused Tarun Taneja, Harwinder Singh Sachdeva, Parminder Singh Sachdeva, Upjit Singh and Naresh Kumar.