L. N. Mittal, J. - (1.) ACCUSED Farookh Khan has filed this petition for anticipatory bail in case FIR No.193 dated 09.05.2011 (Annexure P -1), under Section 420 of the Indian Penal Code, registered at Police Station Sector 55, District Faridabad.
(2.) I have heard learned counsel for the parties and perused the case file. According to the prosecution version, petitioner's co -accused Sardar had sold his land vide sale deed dated 05.06.2007 and again agreed to sell the same land to complainant Mabarik vide agreement dated 09.03.2010 and received Rs.8,30,000/ -from the complainant. The petitioner is witness to the sale deed dated 05.06.2007 as well as agreement dated 09.03.2010. In addition to it, the petitioner allegedly forged an agreement dated 22.02.2008 in his favour, allegedly executed by Sardar, by purchasing stamp paper for the said agreement on 05.03.2010 and by changing the date on the endorsement of the stamp vendor.
(3.) LEARNED counsel for the petitioner vehemently contended that the petitioner, on 09.03.2010, cancelled his agreement dated 22.02.2008 after receiving entire money from Sardar, and therefore, petitioner has no role in the alleged fraud.;