HANS RAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS judgment shall dispose of Cr. M.P.(M) Nos. 864,866 and 868 of 2011 as all of them have arisen out of FIR No. 94/2011 dated 30th September, 2011, registered at Police Station Dalhousie, under Sections 420, 467, 468, 471 read with Section 34 IPC.

(2.) IT has been stated by the petitioners that a complaint was filed before learned Judicial Magistrate, Dalhousie, who referred the same to the police under Section 156(3) Cr.P.C. with the direction to register the case and thereupon the case was registered at Police Station, Dalhousie. The petitioners are innocent, they have been falsely implicated in the case. The petitioners have committed no offence. The petitioners apprehend their arrest in view of the registration of the case. The petitioners are ready to join the investigation and furnish bail bonds in accordance with the directions of the Court. The petitioners had filed bail applications which have been dismissed by learned Additional Sessions Judge, Fast Track Court, Chamba, on 20.10.2011. It has been submitted that the learned Additional Sessions Judge has not appreciated the case properly. The prayer has been made for admitting the petitioners on bail under Section 438 Cr.P.C.

(3.) ON 17.10.2010 complainant came to know that Hans Raj and Harash Mahajan procured General Power of Attorneys in order to grab the property. On this, complainant on 18.10.2010 revoked both the Power of Attorneys executed in favour of Avtar Singh and Hans Raj Thakur. Hans Raj Thakur and Harash Mahajan were informed by the complainant and his brother Naveen Kumar that both the Power of Attorneys have been cancelled by execution of revocation of Power of Attorneys. Avtar Singh, Hans Raj and Harash Mahajan even after coming to know that Power of Attorneys executed in their favour have been revoked, they procured a copy of General Power of Attorney executed in favour of Avtar Singh from the Offfice of Sub Registrar, Indora, which was already cancelled. Avtar Singh, Hans Raj Thakur and Harash Mahajan in connivance with each other got procured a sale deed on the basis of copy of General Power of Attorney which was executed in favour of Hans Raj Thakur and presented the same before Sub Registrar, Dalhousie on 19.10.2010.