GURPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 438 of the Code of Criminal Procedure (in short 'Cr.P.C.') seeking anticipatory bail to the petitioner in FIR No.99 dtd. 22/10/2018 registered under Ss. 420, 467, 468, 471 and 120-B of the Indian Penal Code (in short 'IPC') at Police Station Bhadson, District Patiala.

(2.) Counsel for the petitioner has submitted that as per the allegations in the FIR, which was got registered by one Kuldeep Singh Cheema, an enquiry was conducted against the petitioner and other co- accused. The operative part of the FIR is reproduced as under:-

(3.) was given as biana and the date of registry was fixed for 20/12/2018. The copy of the agreement is enclosed. But, we came to know in July, 2018 that aforesaid Bhinder Singh, dealer s/o Labh Singh R/o Jindalpur in connivance with Jang Singh s/o Harbans Singh s/o Babu Singh had already got done the registry of the land and despite being said by us repeatedly neither the registry was got done nor the biana was returned. Similarly, Gurpreet Kaur W/o Late Gurmukh Singh R/o Bihadwal presently residing at Lakhmeerwal, Near Sunam, despite doing biana with us, had got done registry to someone else. In this deal also Bhinder Singh dealer was involved. When I came to know in this regard then I had shouted on which dealer Bhinder Singh had given me 02 cheques of Rs.22.0022 lakhs and one cheque of Rs.1,00,000.00 of HDFC Bank and had said that I had promised to give the profit to you, therefore, I am giving you Rs.45.00 lakhs instead of Rs.34.00 lakhs. I had got deposited the cheques given by Bhinder Singh, dealer in my account which got bounced and the bank receipt is enclosed. When we had asked Gurpreet Kaur W/o Late Gurmukh Singh and her mother Gianjit Kaur presently resident of Lakhmiwala to return the money then she had got written an agreement on 17/9/2018 for returning our money that she will give Rs.30.00 lakhs upto 27/9/2018 (copy enclosed). The above mentioned Jang Singh, Gurpreet Kaur and dealer Bhinder Singh had defrauded me in connivance with each other. Now the aforesaid persons are neither returning my money and nor they are getting done registry in my name. That it is requested by presenting this application that appropriate legal proceedings may be undertaken against above mentioned accused and a case may be got registered with regard to this cheating and my money may be got returned to me by canceling the registry.."