HARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard. Offence alleged is under section 420 IPC. Allegation against the petitioner is that he sold property to the complainant, which was not owned by him.

(2.) Counsel for the petitioner submits that the petitioner had all the authority to sell the property and the complainant is in possession and nobody else has put forward any claim to the title of the property and thus, grievance of the complainant is primarily of civil nature, and in any case, the petitioner is willing to join investigation and face proceedings in accordance with law. Counsel for the State says that the petitioner has been declared Proclaimed Offender.

(3.) Counsel for the petitioner submits that the petitioner had applied for anticipatory bail, which was dismissed by the Court of Session on 13.1.2006 and thereafter, the petitioner has filed the present petition in this court, which is pending and the petitioner will appear before the investigating agency as and when required and in the first instance on 6.3.2006 at 11 A.M. Without expressing any final opinion on merits, the petitioner is granted anticipatory bail till conclusion of investigation or three months whichever is later during which the petitioner will be free to apply for regular bail to the concerned court in accordance with law.