SURAJ PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner by way of the present petition seeks pre-arrest bail in a case registered against him for the offences under Sections 406, 420 Indian Penal Code ("IPC" - for short).

(3.) LEARNED counsel for the petitioner has submitted that as per revenue records, the petitioner is recorded as owner of 1/8th share of land measuring 97 kanals 17 marlas. It is submitted that he is a co-sharer of the land in dispute. Therefore, the petitioner has filed a Civil Suit, the plaint of which it is dated 1.12.2008, claiming declaration to the effect that Fard Badar No. 1 dated 29.9.08 and subsequent enteries correcting the revenue records are patently illegal and confers no right on Om Parkash (defendant No. 1). A further prayer has been made for granting a decree of permanent injunction for restraining Om Parkash (defendant No. 1) from obtaining compensation regarding the land on the basis of the said illegal revenue record/fard badar No. 1 and defendants No. 2 to 6 in the said suit who are the State, the Revenue officials and Land Acquisition Collector from making payment of compensation to Om Parkash (defendant No.1). Therefore, it is submitted that no offence is made out against the petitioner.