Mahinder Singh Sullar, J. - (1.) PETITIONER Gurdeep Singh son of Jaswant Singh, has preferred the instant petition, for the grant of concession of anticipatory bail, in a case registered against him along with his other co -accused, vide FIR No. 22 dated 26.2.2014 (Annexure P1), on accusation of having committed the offences punishable under sections 420, 465, 467, 468, 471 and 120B IPC by the police of Police Station Goraya, District Jalandhar.
(2.) AFTER hearing the learned counsel for the petitioner, going through the record with his valuable assistance and considering the entire matter deeply, to my mind, there is no merit in the present petition in this context. Ex facie the argument of learned counsel that since the petitioner has been falsely implicated by the complainant in this case, so, he is entitled to the concession of pre -arrest bail, lacks merit.
(3.) THE pith and substance of the prosecution version, emanating from the complaint of complainant Jeet Singh s/o Sadhu Singh (for brevity "the complainant"), which formed the basis of FIR (Annexure P1), is as under: - 1. That Gurdeep Singh son of Shri Lachhman Singh resident of village Mithada Tehsil Phillaur on dated 14.7.2009 had entered into a contract for the sale of his land measuring 2 kanal for a sale consideration of Rs. 8,00,000/ - out of which a sum of Rs. 2 lacs (Rs. two lac) were given in cash by me to the accused. Copy of agreement to sell is attached with this application. 2. That on dated 1.8.2009 an agreement for the sale of 8 kanal 14 marlas was entered which was to the tune of Rs. 10,00,000/ - out of which the accused person had received a sum of Rs. 2,84,000/ - and on dated 6.9.2009 another sum of Rs. 1,00,000/ - in presence of the witnesses were taken by the accused. Copy of agreement to sell is attached with this application. 3. That on dated 15.4.2010 sale of land measuring 8 kanals and 4 marlas for a sum of Rs. 20,00,000/ - was finalized out of which a sum of Rs. 9,40,000/ - were given in cash to the accused and a copy of the agreement to sell is attached with this application. 4. That on dated 2.8.2010 an agreement to sell land measuring 23 kanals 16 marlas was entered for a total sale consideration of Rs. 20,00,000/ - out of which I had given Rs. 10,00,000/ - to the accused on the day of the finalization of the sale and on dated 5.8.2010 Rs. two lac were given in cash. Copy of the agreement to sell is attached with this application.;