RAM CHAND GUPTA - (1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no.25 dated 20.04.2012, under Section 379 IPC, registered at police station Ajitwal, District Moga.
(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Moga dismissing anticipatory bail application filed on behalf of the petitioner. This Court while issuing notice of motion on 08.05.2012 passed the following order:- "Crl.M.No.27226 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-13340 of 2012 Contends that petitioners are owners in possession of land bearing khasra numbers 1207/10(8-0), 11(8-0), 20(8-0), 120/79/4/1 (4-0), Khatoni no.2259, 2261, Khewat No.1514/1421 situated in the area of village Dala, Tehsil and District Moga, as mentioned in civil suit, Annexure P1, filed by one of the petitioners, Gurmeet Singh, against complainant -Gurdial Singh of this case and they have harvested the crop from the said khasra numbers only. It is further submitted that vide Annexure P2, civil Court restrained defendants including complainant of this case from dispossessing the plaintiff from the land except in due course of law. It is further submitted that the present FIR has been lodged just to pressurize the present petitioners without even mentioning the khasra number from which crop was harvested by the petitioners. It is further contended that petitioners are having no concern with any other khasra number except those mentioned in Annexure P1 and that they have not harvested any crop from any other khasra number. It is also contended that earlier FIR was lodged by the petitioners against the present complainant when he tried to interfere in their possession despite Court orders.
(3.) NOTICE of motion to Advocate General, Punjab, for 21.5.2012.;