ASLAM Vs. STATE OF H.P.

JUDGEMENT

(1.) ASI ­ Man Chand, I.O. Police Station Sadar, Una, is present alongwith the record. Record perused and returned. Status report taken on record.

(2.) F .I.R. No. 102/13 was registered at Police Station, Sadar, Una, Distt. Una, H.P. on 29.4.2013, under the provisions of Sections 420 read with Section 34 of the Indian Penal Code. Apprehending arrest, petitioner approached this Court, seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 7.5.2013 this Court passed an interim order, directing that in the event of arrest, petitioner shall be enlarged on bail, subject to his complying with the conditions imposed therein. The said interim order is in operation till date.

(3.) IT be only noticed that prior to the registration of the instant F.I.R., petitioner had in fact executed one sale deed, for part of the land, in favour of the complainant. Even in relation to the said transaction and prior to the registration of the F.I.R., petitioner had instituted proceedings for cancellation of the said sale deed before a Civil Court.