PREM SINGH @ PREMI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 438 Code of Criminal Procedure for grant of anticipatory bail to petitioners in case FIR No. 85 dated 09.02.2015 for offences punishable under Sections 418, 420, 406, 465, 468 read with Sec. 120-B of Indian Penal Code (for short 'IPC') at Police Station City Ballabgarh, District Faridabad.

(2.) Heard.

(3.) Allegation against the petitioner is that he was mediator in a transaction between the complainant-Ram Lal and vendors, namely, Nirmala and Richhpal relating to the property bearing house no. D-662 situated in Faridabad as defined by khasra number in the FIR. Later on it came to the notice of complainant that there was a loan of Rs. 25 lacs on the house and earlier transactions were also there.