- (1.) Vide this order, I intend to dispose of Crl.M.No.M- 16527 of 2012 titled as Khursheed Ahmed vs. State of Haryana, Crl.M.No.M- 17203 of 2012 titled as Ram Kishan vs. State of Haryana and Crl.M.No.M- 17362 of 2012 titled as Bira Ram vs. State of Haryana, as all these petitions arise out of same FIR.
(2.) As per allegation of the prosecution, Ram Kishan entered into agreement to sell with the complainant on 23.7.2010 for a consideration of Rs.36 lacs and received Rs.25 lacs as earnest money. The date of execution of sale deed was fixed as 31.12.2011. Bira Ram was witness of the said agreement to sell. It is further alleged that said Ram Kishan again entered into agreement to sell with one Jagdev Singh on 11.4.2011 and received Rs.25 lacs as earnest money. It is alleged that Bira Ram is also witness to that agreement.
(3.) The allegation of the prosecution is also that Ram Kishan executed sale deed on 23.11.2011 in favour of Khursheed Ahmad and Sher Jang and it is alleged that these persons have connived together and forged the agreement of earlier date i.e. 30.3.2010, inspite of injunction order.;