HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of two petitions, one filed by Harjinder Singh (CRM-M-14042-2016) and other by Joginder Singh (CRM-M-22276- 2016) for grant of pre arrest bail in a case which was registered at the instance of complainant, Kulwant Rai in Vigilance Bureau alleging that the land of Sarabjit Singh was sold by impersonator Sukhdev Singh, who was identified by Harjinder Singh, in the capacity as Numberdar and by Nirmal Singh. So far as Joginder Singh is concerned, he is alleged to have identified the impersonator of Sukhdev Singh, at the time of execution of agreement of sale, whereas the allegation against Harjinder Singh is that he identified the impersonator Sukhdev Singh at the time of execution of the sale deed.

(2.) It has also been argued that the co-accused of the petitioner Nirmal Singh has been granted the concession of pre-arrest bail by the Coordinate Bench of this Court. It is noticed that Nirmal Singh is the second attesting witness while identifying the impersonator and he had been granted concession of pre-arrest bail inter alia on the ground that he is suffering from cancer.

(3.) Learned counsel for Sarabjit Singh has appeared in the case to affirm the matter having been compromised, so far as Harjinder Singh is concerned. Counsel appearing for Sarabjit Singh has submitted that he has got no instructions to state about any compromise having arrived at between Joginder Singh and Sarabjit Singh.