Kirna Rani And Others vs State Of Haryana

Shalini Singh Nagpal, J

This common order shall dispose of aforementioned two petitions seeking anticipatory bail in case arising out of FIR No. 110 dated 18.08.2025 under Sections 318(4), 319, 336(3), 338, 340, 61 Bharatiya Nyaya Sanhita, 2023, Police Station Jakhal, District Fatehabad. These are the first petition(s) for anticipatory bail.

Complainant stated he was resident of village Talwara, Tehsil Tohana, District Fatehabad. He along with his brothers Chhinder Singh and Harvinder Singh sons of Karnail Singh purchased plot bearing No. 212 measuring 08 marlas situated in village Talwara for ₹4,000/- on 04.08.1976 from Lilu Singh and Kartar Singh, sons of Gurdyal Singh. They took possession of the site and had constructed shops in the land since 2011.The shops were given on rent to Lam Singh and Neshi Bunty, who opened a shuttering store and erected boundary wall. On 08.04.2025, the plot was transferred in name of Kirna Rani wife of Vinod Kumar, without his knowledge. Accused were well aware that the plot was in possession of the complainant after sale by Lilu Singh and Kartar Singh on 04.08.1976. Usha Rani and others secretly got inheritance deed No. 3462 dated 08.04.2025 of Gurdyal Singh registered and approved, wherein there was no mention of Lilu Singh and Kartar Singh. Complainant learnt that the accused, in collusion with each, other had produced fake identity of one of their sisters Kartar Kaur, who expired many years ago and got executed registered deed on 08.04.2025, fraudulently by presenting another woman in place of deceased Kartar Kaur. Legal action was prayed for.

Learned counsel for petitioner Kirna Rani submits that petitioner was the bona fide purchaser of the plot in question having paid the entire sale consideration of ₹5,00,000/- through her bank account in the accounts of Jaswant Kaur, Davinder Kaur, Usha Rani and Sinder Kaur by way of cheques and sale deed was duly executed in her favour on 08.04.2025. Later, petitioner came to know that Kartar Kaur had died and some other lady was produced in her place. Immediately thereafter, petitioner approached SHO, Police Station Jakhal and got her statement recorded regarding the cheating and fraud but no action was taken thereon. Rather, petitioner was falsely implicated in the case. In the given circumstances, she deserved to be released on bail.

Learned counsel appearing on behalf of petitioner-Sinder Kaur argued that brothers of petitioners Lilu Singh and Kartar Singh, both died at an early age and never disclosed to her regarding sale of the property to any person. One Amrik Singh approached petitioner's sister Usha Rani for sale of the property to Rahul Jindal, whereafter Usha Rani gave consent for the sale. It was Amrik Singh who got the inheritance of Gurdyal Singh sanctioned in the name of all the sisters, finalized the deal and got the amount transferred in the account of the four sisters. Petitioner had no idea of the woman who impersonated Kartar Kaur. Petitioner was an illiterate lady and was not aware of the intricacies of law. She executed the sale deed believing Amrik Singh and co-accused Rahul Jindal. She was in fact, a victim of the conspiracy by Amrik Singh and Rahul Jindal. She was 58 years old, worked as a Peon in Aanganwadi and was ready and willing to join investigation.

Reply by way of affidavit of Jai Bhagwan, HPS, Deputy Superintendent of Police, Tohana, District Fatehabad has been filed on behalf of respondent-State of Haryana. Same is taken on record. Learned State counsel opposes the prayer for anticipatory bail arguing that both petitioners had conspired with co-accused Jaswant Kaur, Usha Rani, Kaushalya Devi and Rahul Jindal for getting the disputed plot fraudulently transferred by producing an impersonater in place of Kartar Kaur. An unknown old woman was brought from Jakhal Railway Station on 08.04.2025 for ₹2,000/-, who impersonated deceased Kartar Kaur during the registration of the sale deed and even though petitioner Kirna Rani was the purchaser, she was well into the conspiracy with her son to purchase 08 marla plot for only ₹5,00,000/-.

Petitioner Sinder Kaur being real sister of deceased Kartar Kaur, was well are of her death, yet, silently executed the sale deed along with another lady, who was impersonating Kartar Kaur. Role of the petitioner Kirna Rani also had surfaced during investigation, as an active participant in the criminal conspiracy with her son Rahul Jindal. Considering the prima facie material against the petitioners, the quantum of sale consideration, serious nature of allegations against them, the role attributed to them, no extra-ordinary circumstances are made out to extend the concession of anticipatory bail. The petitions being bereft of any merit, are hereby dismissed.

A photocopy of this order be placed on the file of other connected case.