- (1.) Hans Raj Dhall, the petitioner seeks pre-arrest bail in a case registered by way of FIR No.64 dated 22.2.2006 at Police Station Sector-34, Chandigarh for an offence punishable under sections 420, 467, 468, 471 read with section 120-B of Indian Penal Code.
(2.) Learned counsel for the petitioner has submitted that the petitioner is 86 years old. According to him, an agreement of sale was executed between him and the complainant in the year 1992. He has submitted that the nephew of the complainant had cheated the complainant of her money and did not even pay any amount to the petitioner. According to him, in the year 2006, the complainant lodged this FIR and she has filed a civil suit on 9.6.2004.
(3.) Learned counsel for the petitioner has further submitted that the police duly investigated the case and found the petitioner to be innocent. According to him, the police placed the name of the petitioner in column No. 2 of the final report and now he has been summoned under the provisions of section 319 Cr.P.C. by the trial court. He has further submitted that in pursuance of the orders dated 4.5.2012 passed by this court, the petitioner has appeared before the trial court and has been admitted to interim bail.;