Mehinder Singh Sullar, J. - (1.) PETITIONER Sher Khan son of Habib, has directed the instant petition for the grant of concession of anticipatory bail, in a case registered against him, vide FIR No. 14 dated 24.1.2014 (Annexure P1), for the commission of offences punishable u/ss. 406 and 420 IPC by the police of Police Station Sohana, District S.A.S. Nagar (Mohali).
(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 help and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this context.
(3.) DURING the course of preliminary hearing, the following order was passed by this court on 22.4.2014: - Learned counsel, inter -alia, contended that Habib father of the petitioner was owner in possession of the land in question as per the jamabandi for the year 2000 -01 (Annexure P3). After his death, the petitioner being his son has inherited the land, vide mutation No. 2052 (Annexure P5). Thereafter, the official of complainant M/s. Continental Info Solution Private Limited, approached the petitioner and offered to purchase his land. After verifying the title of the suit land, the complainant purchased the land of the petitioner, vide registered sale deed dated 08.05.2006 (Annexure P2). In pursuance of the sale deed, the mutation was also entered and attested in favour of the vendee (complainant No. 1). The argument is that although the petitioner has sold his land to the complainant, by means of registered sale deed dated 08.05.2006 (Annexure P2) but the complainant, being the influential person, lodged the present case, by way of FIR 14 dated 24.01.2014 (after more than seven and half year of the execution of sale deed), without any explanation and in order to wreak vengeance. Heard. Notice of motion be issued to the respondent, returnable for 14.05.2014. Meanwhile, the petitioner is directed to join the investigation before the next date of hearing. In the event of his arrest, the Arresting Officer would admit him to bail on his furnishing adequate bail and surety bonds in the sum of Rs. 25,000/ - to his satisfaction.;