MANJIT SINGH ARORA Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) THIS is a petition for anticipatory bail by the petitioners who apprehend that they are likely to be arrested for the offences under Sections 420 and 120-B of the Indian Penal Code.

(2.) AS per the FIR, the translated version of which has been reproduced in paragraph 9 of the petition, the petitioners agreed to sell their property being shop-cum-office site No. 69 in Sector 46-C at Chandigarh. The complainant has entered into an agreement with the petitioners that Rs. 9,27,000/- will be paid to the petitioners and Rs. 17,49,813/- will be paid to the Estate Office direct and, accordingly, Rs. 50,000/- was paid as an earnest money on 29.9.1996. The complainant makes a mention about further payment.

(3.) WHEN the petition for anticipatory bail came up before the learned single Judge on 4.2.1997, he issued notice to the State. It was also ordered to the petitioners to deposit Rs. 3,50,000/- within 15 days with the CJM, Chandigarh and Rs. 4,50,000/- within one month from the date of passing that order. It was also ordered that petitioners would join the investigation. At that time, directions were given to the Investigating Officer not to arrest the petitioners.