Ram Chand Gupta, J. - (1.) REQUESTS for placing on record complete translation of FIR including police proceedings as Annexure P7 and copy of petition bearing Crl. M. No. M -22493 of 2013 as Annexure P8. The same are taken on record subject to all just exceptions. Application stands disposed of accordingly.
(2.) THE present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No. III, dated 7.8.2013, under Sections 420, 120 -B IPC, registered at Police Station City Dhuri, District Sangrur.
(3.) I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Sangrur, vide which application filed on behalf of the petitioner for anticipatory bail was dismissed. Brief allegations are that complainant -Darshana Devi is a widow aged about 62 years. She is an illiterate lady having no issue. She used to reside alone in her house. About two yeas before registration of present FIR, she visited Mangla Ashram near her house for performing prayers in connection with holy Ramayan. Complainant used to go to Mangla Ashram for hearing prayers of Holy Ramayan in routine. In the said Ashram, she came in contact with petitioner and co -accused and hence, petitioner and co -accused started visiting the house of the complainant. Hence, by taking advantage of being near to the complainant and by taking advantage of her religious feelings she was taken to Tehsil Office, Dhuri and got executed sale deeds of the house, three shops as well as 9 bighas of land belonging to the complainant without giving her any money. She came to know about this fraud when petitioner and co -accused approached her and raised threat to her that she should vacate the house failing which they would throw her articles in the street and when the tenants also shown their reluctance for paying the rent on the plea that the same were already sold to petitioner and the co -accused. The matter was duly got enquired into by Senior Superintendent of Police by an officer of the rank of DSP and it came during enquiry that no amount was paid to the complainant by the petitioner -accused and the sale deeds were got registered by misrepresenting that lease deeds of the land were to be prepared.;