L.N.MITTAL, J. - (1.) THE application is allowed and Annexures P-6 and P-7 are taken on record, subject to all just exceptions. Main Case
(2.) ACCUSED -Renu Bala has filed this petition under Section 438 of the Code of Criminal Procedure (in short, Cr.P.C.) for anticipatory bail in case FIR No.11 dated 12.03.2013 registered under Sections 420, 465, 467, 468, 471, 120-B IPC at Police Station Baretta, District Mansa. I have heard learned counsel for the parties and perused the case file. According to prosecution version, Manjit Kaur and Balbir Kaur purchased 41 Kanals 8 Marlas land from Nasib Singh vide registered sale deed No.487 dated 14.07.2008. The sale deed was scribed by petitioner's co-accused Tarsem Chand who is husband's brother of the petitioner. Prosecution version is that Tarsem Chand and the petitioner tampered with the said sale deed. In the original sale deed Manjit Kaur and Balbir Kaur were purchasers of 1/2 share each but by tampering they have been depicted to be purchaser of 1/3rd share each and petitioner Renu Bala has been depicted to b purchaser of the remaining 1/3rd share.
(3.) COUNSEL for the petitioner vehemently contended that, in fact, the complainant party has tampered with the sale deed by changing the shares of Manjit Kaur and Balbir Kaur from 1/3rd share each to 1/2 share each. It was pointed out that this fact is clear from photostat certified copy of the sale deed obtained from the office of Sub-Registrar.;