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Judgment
17 paragraphs · 277 wordsAnupinder Singh Grewal, J
Heard through video conferencing.
The petitioner is seeking anticipatory bail in FIR No.75 dated 01.02.2019, under Sections 120-B, 379, 380, 420, 447, 467, 468, 471, and 506 IPC,
registered at Police Station City Thanesar.
Learned counsel for the petitioner contends that it is alleged in the FIR that co-accused Gurcharan Lal and Gurjeet Singh had entered into an
agreement to sell by forging the signatures of Nisha Rani, who is the owner of the property. He also contends that the petitioner is only an attesting
witness to the agreement to sell dated 23.12.2016. The civil suit was filed by the vendees and accused Gurcharan Lal and Gurjeet Singh for specific
performance of the sale deed on 06.02.2018 and the trial Court by the order dated 23.02.2018 had restrained the defendant from alienating the suit
property. He also contends that the petitioner is not involved in any other criminal case.
This Court, by the order dated 09.12.2020, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the
event of his/their arrest, he/they was/were ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to
the conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from ASI Gulzar Singh, states that the petitioner has joined investigation.
In view of the above and the petitioner having joined investigation, the order dated 09.12.2020 granting interim bail to the petitioner is made absolute.
However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon
to do so.
The petition stands disposed of.