JASGURPREET SINGH PURI,J. - (1.) The present petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in FIR No.223 dated 22.10.2020, under Sections 323, 379, 452 and 506 IPC, registered at Police Station Behal, District Bhiwani.
(2.) As per the FIR, a complaint was lodged by one Hari Singh so of Sh.Mohar Singh, resident of village Paju (Behal), Bhiwani against his son and daughter-in-law who are the petitioners in the present case.
(3.) As per the allegations contained in the FIR, the aforesaid complainant had stated that his fields are situated at a distance of VA kms. away from the fields of his son (petitioner No.2) and that he had kept about 270 quintals of mustard in his room and the petitioners forcibly occupied the room in which mustard was placed. Furthermore, on 14.10.2020, when he went to his house situated on tubhewell village, then both the petitioners forcibly entered in the house and forcibly occupied his tubewell and on 15.10.2020 they stole sprinklers set and hid the same in another field and thereafter they abused and threatened to kill him. It is further stated in the complaint that mustard was kept in the room situated on tubewell and the petitioners have put their lock on his lock.;