RAJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 81 dtd. 19/7/2018, registered under Ss. 420, 406, 506 and 120-B of the IPC at Police Station Sadar Jagadhri, Yamuna Nagar.

(2.) Learned counsel for the petitioner has argued that a perusal of the FIR shows that the petitioner, who is the owner of the land, never enticed the complainant to purchase his land at higher rate as the entire thrust of the complainant is on co-accused Vikram @ Vicky and Raghbir Tohana who allured him to purchase the land at higher rate as they assured him to arrange a buyer from Punjab who will the purchase the land subsequently at a higher rate and, therefore, the complainant has entered into an agreement to sell to purchase the land with the petitioner on 01/11/2017 @ Rs.68.00 Lakh per acre.

(3.) Learned counsel for the petitioner further submits that it is the case of the complainant himself that Vikram Singh @ Vicky and Raghbir Tohana along with Subhash kept on alluring him that they have a buyer from Punjab who purchase the land from him @ Rs.90.00 Lakh per acre.