AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the instant petition seeking concession of pre-arrest bail to the petitioner in case FIR No.204, dated 15.08.2017, under Sections 406/420 IPC, registered at Police Station Adampur, District Jalandhar.

(2.) Counsel for the parties have been heard.

(3.) It may be noticed that initially a complaint dated 09.01.2017 was made by certain residents of Village Mohaddipur Ariyan, Tehsil and District Jalandhar and belonging to the adharmi community against the present petitioner and other persons as regards having taken possession over a certain plot where the community had contemplated to construct a Gurudwara and even installed a Nishan Sahib. It transpires that upon an inquiry having been conducted and report of Naib Tehsildar, Adampur having been furnished it surfaced that one Balwant Singh (since deceased) had sold land measuring 17 marlas on 04.10.2011 to Paramjit Singh and Surjit Ram without even having title to such land. Present petitioner is sought to be implicated on the basis that he is son of late Balwant Singh and an amount of Rs. 8 lakhs from the vendees had been transferred in his account.