KAILASH CHANDER & ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crl. Misc. No. 57337 of 2012

(2.) BY this common order, I am disposing of two petitions i.e. instant Crl. Misc. No. M -29875 of 2012 filed by Kailash Chander and Ravi Kumar and connected Crl. Misc. No. M -38068 of 2012 filed by Naval, all seeking anticipatory bail in case FIR No. 38 dated 06.08.2012 registered under Sections 380, 419, 420, 467, 468, 471, 447 and 120 -B IPC at Police Station 'D' Division, District Amritsar. I have heard learned counsel for the parties and perused the case file.

(3.) COUNSEL for the petitioners Kailash Chand and Ravi Kumar contended that they are bonafide purchasers of the land and the dispute is of civil nature. Counsel for Naval petitioner contended that the petitioner did not identify the vendors at the time of sale deed and somebody else might have impersonated as petitioner.