JASWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks concession of pre-arrest bail in case FIR No.72 dated 16.3.2016, registered under Sections 420, 406, 506, 120-B of the Indian Penal Code at Police Station Ambala City.

(2.) Briefly noticed, FIR came to be registered on the complaint of Subhash Chander Batra. Complainant asserted that he had entered into an agreement to sell dated 20.10.2015 with Jagtar Singh, co-accused as regards land measuring 82 Kanals 3 Marlas @ Rs. 53,11,000/- per acre. Earnest money of Rs. 30 lacs was stated to have been paid on two different dates i.e.10.10.2015 and 2.11.2015 and for which receipts were duly issued. The last date for registration of the sale-deed was stipulated as 18.5.2016.

(3.) Accusations raised by the complainant are with regard to cheating, fraud, breach of trust and embezzlement of funds. Such allegations are founded on the basis that Jagtar Singh had already entered into an agreement to sell pertaining to the same very land earlier in point of time with one Gurdhyan Singh and such fact having not been disclosed.