KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Kashmir Singh, apprehending his arrest in a nonbailable offence in case FIR No. 128 dated 20.9.2006 registered under Sections 419/420/467/468/471/120-B IPC at Police Station Majitha, has filed this petition under Section 438 of the Code of Criminal Procedure for the grant of anticipatory bail.

(2.) On January 29, 2007, interim anticipatory bail was granted to the petitioner subject to his joining investigation. I have heard counsel for the parties and have gone through the contents of the FIR as well as the order dated 4.1.2007, passed by Additional Sessions Judge, Amritsar, whereby bail application of the petitioner has been dismissed.

(3.) Counsel for the petitioner contends that the aforesaid FIR has been registered on the complaint of one Jatinder Singh Chhna, claiming himself as District Secretary Kissan Union, in which it has been alleged that the petitioner has sold the panchayat land twice to two different parties. Counsel for the petitioner contends that as per the allegations the petitioner has sold the land to Palwinder Kumar son of Gurdayal Chand and it has been alleged that his attorney Massa Singh has sold the land to Satwant Singh. Counsel for the petitioner further contends that neither Satwant Singh nor Palwinder Kumar made any complaint about the alleged cheating. Counsel also contends that as far as the petitioner is concerned, he has sold the land which came to his share in partition.