S.P.BANGARH,J - (1.) THIS order shall dispose of all three petitions filed by the petitioners, who have been named as accused in FIR No.38/ 25.04.2012, under Sections 420, 467, 468,471 readwith section 120-B, IPC of Police Station Julkan, on the ground that they are innocent.
(2.) IT is the case of the respondent that the complainant is the owner of the disputed land from whom Ajaib Singh, petitioner of CRM No. M-14109 of 2012 got executed general power of attorney No.23/4 dated 12.09.2011 fraudulently and later sold the land belonging to the complainant to petitioners in CRM No.M-16145 of 2012 and CRM No. M-16137 of 2012 and also he executed special power of attorney in favour of Surinder Pal Kaur, who has filed CRM No. M-16137-2012. So, it is the case of the prosecution that when the alleged power of attorney was not validly executed document, that could not have empowered Ajaib Singh, petitioner to sell the land belonging to the complainant on the basis thereof. It is the case of the respondent that the petitioners are guilty of commission of heinous crime, therefore, their custodial interrogation is required for recovery of the general power of attorney, special power of attorney and the alleged sale-deeds having been executed by Ajaib Singh, petitioner in CRM No. M-14109 of 2012 in favour of other petitioners.
(3.) THE petitioners approached the Court of Additional Sessions Judge, Patiala and were refused anticipatory bail by that Court and therefore, they have approached this Court, through instant three petitions.;