- (1.) The petitioners apprehending their arrest in a non-bailable offence in case FIR No.99 dated 2.8.2006 registered under Sections 420/465/467/468/471/506/120-B IPC at Police Station Sadar Nabha, has filed this petition under Sec.438 of the Code of Criminal Procedure for grant of anticipatory bail.
(2.) I have heard the counsel for the parties and gone through the contents of the FIR. This order be read in continuation of the earlier order dated august 18, 2006 passed by this Court.
(3.) In the aforesaid FIR, it has been alleged that an agreement of sale was obtained by the accused by playing fraud and misrepresentation. The complainant as well as the purchasers have already filed the civil suits. In a suit for permanent injunction filed by the complainant, no injunction has been granted. In a suit for specific performance filed by the purchaser/one of the petitioners, a written statement has been filed in which the complainant has taken the stand that her signatures were obtained on the said agreement by playing fraud and misrepresentation. This is a question of fact which will be gone into by the Civil Court at the time of the evidence. Counsel for the petitioners contends that in terms of the aforesaid interim order, all the petitioners have joined the investigation. This fact has not been disputed by the State counsel.;