PREM KUMAR SINGLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed seeking anticipatory bail in case FIR No.422 dtd. 22/7/2018 under Ss. 120-B, 379, 420, 427, 447, 467, 468, 471 IPC, Police Station Safidon, District Jind.

(2.) The allegations in the FIR which was lodged on the complaint of one Subhash were that the petitioners along with Sharwan Singla @ Tillu Dairywala and his son Sunny Singla forcibly and illegally levelled the land of the complainant and his family bearing Murabba No.21, Killa No.9/1 (min) southern near DAV School. They also demolished the foundations laid by the complainant on the said land upon which the complainant had spent an amount of Rs.4.5 lacs. They levelled/flattened the total land and removed the bricks etc. When the complainant went to his field then Rakesh Kumar s/o Ram Chander, who was present there with his Sonalika tractor stated that the levelling had been done on the asking of Tillu Dairywala. It was alleged that the petitioners have criminal antecedents. They purchase some land, take forcible possession of adjoining land, carve out illegal colonies thereon and sell the plots. Earlier also, they had tried to take forcible possession of the land of the complainant's family by demolishing the wall as well as a room. In this regard FIR No.375 dtd. 26/3/2013 was registered.

(3.) In response thereto a status report/affidavit of Sh. Aryan, Deputy Superintendent of Police, Hansi has been filed. It has been stated that though petitioner No.2 had appeared before the Investigating Officer, but he was accompanied by counsel. He himself did not reply to any question of the I.O. He is not cooperating with the investigating agency to reach any conclusion regarding the investigation.