HARDEV SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed under Section 438 of the Code of Criminal Procedure seeking concession of anticipatory bail to the petitioner in case FIR No.32 dated 17.3.2016, registered under Section 420 of the Indian Penal Code at Police Station City Malerkotla, District Sangrur.

(2.) Briefly noticed, FIR was registered at the instance of Jasvir Kaur wife of Naib Singh through her power of attorney Kulwant Singh stating that the present petitioner had sold 0-5.2/3 marlas land for a total sale-consideration of Rs. 29 lacs vide sale-deed No.3223 dated 18.3.2014 from the total land holding of 29 kanals 18 marlas bearing khasra No. 2432/6 (3-0), 2432/7 min (1-17), 2432/7/2 (6-0), 2432/2 min (19-0). Mutation was also stated to have been sanctioned in favour of the complainant.

(3.) This petition had come up for preliminary hearing on 18.5.2016 and the stand taken on behalf of the petitioner was that after registration of the sale-deed dated 18.3.2014, there were certain corrections in the revenue records and which had forced the hands of the petitioner to enter into a compromise/settlement dated 6.1.2015 at Annexure P3 and in pursuance of which, the entire sale-consideration had been returned to Jasvir Kaur.