- (1.) This order will dispose of Criminal Misc. Nos.9356-M and 8832-M of 2006. Heard.
(2.) Offence alleged is under sections 419/420/468/471/120-B IPC. On 23.2.2006, the following order was passed:- "the petitioner was a tenant against whom order of eviction was passed. After order of eviction, the petitioner has set up a case in notice allegedly given on her behalf on 31.10.2005 to the effect that the tenant had purchased the property under an agreement to sell dated 24.7.2003. The landlord has registered a criminal case alleging that the agreement to sell set up by the petitioner was fraudulent and forged. Notice of motion to A. G. , Punjab for 7.3.2006. "
(3.) I have heard counsel for the parties. Without expressing any opinion on merits, no case is made out for grant of anticipatory bail to petitioner Samarjit Kaur. Criminal Misc. No.9356-M of 2006 is dismissed. As regards Criminal Misc. No.8832-M of 2006 filed by Sameer kalra, it is pointed out that the petitioner is an attesting witness and whether he had dishonest intention in identifying the co-accused is a matter, which will require investigation or adjudication before arrest of the petitioner and at this stage, arrest of the petitioner is not called for; the petitioner is willing to join investigation and face proceedings in accordance with law. In view of the above, without expressing any opinion on merits, petitioner Sameer Kalra is granted anticipatory bail till conclusion of investigation or three months whichever is later during which the petitioner will be free to apply for regular bail to the concerned court in accordance with law.;