MOHINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is for grant of anticipatory bail on behalf of the petitioner - accused Mohinder Kaur/one of the vendees of the sale deeds, in case FIR No.13 dated 09.04.2015, under Sections 419, 420, 465, 467, 468, 471, 120 -B of the Indian Penal Code, registered with Police Station NRI, Moga.

(2.) Complainant -Harinder Singh Sandhu, NRI residing in USA along with his two brothers had inherited mortgagee rights of 13 kanal and 15 marlas from his maternal side situated in village Rajeans, Tehsil Baghapurana, District Moga. The land was concededly owned by the mortgagor -Smt. Gangi, who is stated to have died 50 years back.

(3.) The allegations in the FIR are that one Nirmal Singh, in connivance with co -accused Dalip Kaur, who impersonated as Gangi, fraudulently got the land transferred in the name of his wife -Rachhpal Kaur and other relatives vide four different sale deeds. The petitioner is one of the vendees of the sale deeds.