- (1.) Anil Saini, Kanwar Pal and Anil Kumar, the petitioners by way of the above mentioned three petitions seek pre-arrest bail in a case registered by way of FIR No. 125 dated 15.2.2012 at Police Station Model Town, Panipat for an offence punishable under sections 420, 467, 468, 471 read with section 120-B of Indian Penal Code.
(2.) Learned counsel for the petitioners has submitted that Mukesh Singla, the complainant, agreed to purchase plot No.148-L, Model Town, Panipat from Kuldeep Mahajan vide agreement dated 9.2.2011 and had paid Rs. 20.00 lacs as earnest money. According to him, the target date for execution and getting registered the sale deed with respect to that property was fixed as 9.4.2012. According to him, in the meanwhile, Mohit Mahajan, a son of above named Kuldeep Mahajan, executed a power of attorney in favour of Kanwar Pal on 7.12.2011. On the strength of the said power of attorney, Kanwar Pal executed a sale deed in respect of that property in favour of his wife Kusum on 13.12.2011. According to him, further development in the matter was that Kusum executed a sale deed in respect of the said property in favour of Mrs. Santosh Jaglan on 13.12.2011 who also did not keep the property with her and sold it further to above said Kuldeep Mahajan on 29.2.2012.
(3.) He has further submitted that now Kuldeep Mahajan in terms of the agreement dated 9.2.2011 has executed a sale deed in respect of the property in question in favour of Mukesh Singla, the complainant on 2.3.2012, earlier to the target date fixed for execution of the sale deed vide agreement dated 9.2.2011.;