MEHINDER SINGH SULLAR , J. - (1.) PETITIONERS -Sweety Khanna and her husband Paramjit Khanna, have preferred the instant petition for the grant of anticipatory bail in a case registered against them, vide FIR No.255 dated 25.12.2013, for the commission of offences punishable under Sections 420 and 120 -B IPC, by the police of Police Station Division No.7(Vardhman), District Ludhiana.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.
(3.) DURING the course of preliminary hearing, the following order was passed by this Court on 14.05.2014: - "Learned counsel, inter alia, contended that petitioners are bonafide purchaser of plot in question measuring 200 sq. yards for a valuable consideration, purchased from its owner Jagdev Singh son of Hari Singh, vide registered sale deed dated 05.01.1995. Although, the main allegations of cheating and dispossession are assigned to one Rajesh Julka, husband of councilor of Ward No.10 but he was not named in the FIR as an accused by the police for the reasons best known to it and petitioners have been falsely implicated in this case by the complainant. The argument is that Joginder Pal Kakkar son of Jai Mal Dass, Narinder Kumar son of Jagdish Chander, Jatinder Kakkar son of Kasturi Lal and Raj Pal son of Roshan Lal, similarly situated co -accused of the petitioners were granted the concession of anticipatory bail by Addl.Sessions Judge, by virtue of orders dated 05.05.2014(Annexure P -3 to Annexure P -6), respectively. Moreover, nothing is to be recovered from the petitioners. Heard. Notice of motion be issued to the respondent, returnable for 27.05.2014. Meanwhile, the petitioners are directed to join the investigation before the next date of hearing. In the event of their arrest, the Arresting Officer would admit them to bail on their furnishing adequate bail and surety bonds in the sum of Rs.25,000/ - each to his satisfaction.";