(1.) PETITIONERS seek anticipatory bail in case F.I.R. No. 31 dated 15.4.1998, under Sections 419, 420, 467, 468, 471/120 -B of the Indian Penal Code, registered in Police Station Sadar, Faridkot.
(2.) THE allegation against the petitioners is that in connivance with each other, they forged agreement to sell dated December 13, 1991 and that they are also accused of impersonation. It is not disputed that Civil and Criminal Litigation is going on between the parties. The agreement to sell alleged to have been forged by the petitioners is the subject -matter of dispute between the parties in Civil Litigation pending between them.
(3.) THE learned counsel for the petitioners has submitted that photostat copy of the agreement to sell has already been annexed with the plaint of the suit filed by Baljit Singh petitioner No. 1 and the original deed of agreement of sale shall be produced at the proper stage of the proceedings. The assertion of the learned counsel for the petitioners that photostat copy of the agreement to sell has already been filed in the suit and Civil Court is seized of the matter, has not been controverted. It has been fairly stated by the learned counsel for the State that the petitioners have been joining the investigation and nothing is to be recovered from them.