DARSHAN SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) On 06.08.2018, the following order was passed:-

(2.) Thereafter, the petitioner placed on record original receipat dated 14.08.2018 regarding depoist of Rs. 2 lakhs as costs as Annexure P15.

(3.) Counsel for the petitioner submits that the only allegation against the petitioner is that he has purchased the plot from one Bikar Singh and, thereafter, the petitioner, being a purchaser, parted away the sale consideration in favour of aforesaid Bikkar Singh and being a bona fide pruchaser, he has not committed any offence under Sections 420/467/471 IPC read with Section 120-B IPC. He further submits that subsequent to execution of the sale deed, the petitioner had traveled abroad and in the meantime, the possession of the plot was taken by the complainant and, thereafter, the petitioner filed a civil suit No.42 dated 17.01998 praying for decree of possession on the basis of the aforesaid sale deed and vide judgment dated 24.01.2006, the said suit was decreed and the complainant, who was defendant No.5, was directed to deliver the possession of the land to the petitioner. Thereafter, the appeal filed by the complainant was dismissed and now Regular Second Appeal (RSA) is pending in this Court.