SOBHA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) COUNSEL for the petitioners contends that the petitioners are the beneficiaries of a collusive decree, allegedly suffered by petitioner No.1's husband, and the father of petitioners No.2 & 3, in their favour, with the object of violating an agreement to sell. It is further contended that as the petitioners were not parties to the agreement to sell, no criminal offence could be made out against them. Notice of motion to A.G.Haryana for 18.9.2006. Meanwhile, in the event of their arrest, the petitioners shall be released on interim anticipatory bail to the satisfaction of the Arresting Officer, subject to the following conditions :-