Alok Singh, J. - (1.) THIS is an application seeking regular bail in FIR No. 120 dated 29.05.2010 under Sections 406, 420 and 506 IPC, registered at Police Station Kherki Daula District Gurgaon.
(2.) LEARNED Counsel for the Petitioner states that the Petitioner has sold the land to the complainant. However, due to oversight mistake description was wrongly given in the sale deed and Petitioner is ready to rectify the mistake if the complainant wishes to do so. Learned Counsel for the Petitioner states that the Petitioner is in judicial custody w.e.f. 14.10.2010. Learned Counsel for the State, on instructions of Viney Kumar ASI states that in the present matter challan has already been submitted before the court. Question 'as to whether wrong description of the property was mentioned in the sale deed by oversight mistake or with the mens rea to cheat the complainant' can only be decided after evidence is produced before the court.
(3.) IN view of this, I am inclined to grant bail to the Petitioner. Let the Petitioner be released on bail to the satisfaction of trial court.;