- (1.) This order will dispose of three petitions bearing Crl. Misc. No. M-8702 of 2012 for grant of anticipatory bail, Crl. Misc. No. M-11413 of 2012 for grant of regular bail and Crl. Misc. No. M-14864 of 2012 for grant of regular bail.
(2.) Briefly stated the case of the prosecution against the petitioners is that Naranjan Singh filed a complaint against the petitioners alleging that petitioners Makhan Singh and Balraj Singh and others entered into an agreement with the complainant on February 9, 2011 to sell their 167 kanals 8 marlas of land situated in Village Vaidwala and Nezadela at the rate of Rs.1.20 crores per acre and received total earnest money of Rs.8.30 crores on different dates uptill October 31, 2011. The date of execution of registration of sale deed was fixed as November 3, 2011 but on November 2, 2011 the petitioners called the complainant at a shop in Anaj Mandi, Sirsa and received a sum of Rs.3.65 crores from him but did not turned up on the date fixed to get the sale executed on November 3, 2011. It was claimed by the complainant that the complainant had been deceived and cheated having been persuaded to part with sum of Rs.12.15 crores. There are allegations of criminal intimidation against Balraj Singh and other petitioners. Petitioner Jeet Singh is brother-in-law (sandhu) of Balraj Singh. Jeet Singh and Balraj Singh had been arrested.
(3.) So far as petitioner Jeet Singh is concerned, he is one of the attesting witnesses of the endorsement made on October 31, 2011 when the date of execution and registration of sale deed was extended from October 31, 2011 to November 3, 2011. The forfeiture of earnest money has been claimed by petitioners Makhan Singh and Balraj Singh as they served a legal notice through their counsel Sh.A.S. Wadhwa on the vendees on November 8, 2011. Petitioner Jeet Singh has been in custody w.e.f. March 25, 2012. He does not appear to be beneficiary and it will be debatable during trial whether Jeet Singh had cheated the complainant alongwith other accused who had actually received the earnest money.;