Sabina, J.@mdashThis petition has been filed u/s 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 32 dated 24.1.2010 under Sections 420, 467, 468, 471, 120B, 406, 506 of the Indian Penal Code ("IPC" for short), registered at Police Station, Central Faridabad District Faridabad.
2. The contents of the FIR, as reproduced in para No. 2 of the petition, read as under:
Sir, applicant submitted that the applicant Nanak Singh son of late Sh.Shahar Singh resident of H. No. 226, Jetpur New Delhi, presently resident of village Ishmailpur, Faridabad/ The applicant is owner in possession of the land measuring 9-K 9-M and Khewat No. 1/1, Khatoni No. 16/110 mutation No. 4/17 as per jamabandi year 2005- 06. The applicant held sold out 50 sq. yard land out of above mentioned land about 9K-2M is left. That the accused Kulwant Singh son of Sh.Jeet Singh resident of village Jaitpur, Delhi came to applicant with accused Niranjan Singh and out of above mentioned land, he make a deal of 50 sq. yards plot/land and the applicant on 9.10.2002 came in the office of Sub Registrar Faridabad for execute a registered sale deed of 50 sq. yards land. The sale deed of 50 sq. yards land was executed in the favour of Niranjan Singh son of Arjun Singh registered as Vasika No. 1171 dated 9.10.2009. ON that time when the applicant executed sale deed on 50 sq. yard plot in the office of Sub Registrar, Faridabad, his photos were taken two times in the registry office. By that all accused prepared a false sale deed. It is registered on Vasika No. 11764 dated 9.10.2002. In this false sale deed all the land of applicant having his thumb impression and prepared a false document No. 3. That is when above mentioned accused reached on spot to sale above mentioned land to another persons. Then the applicant refused to sale above mentioned land. Then accused said that we have purchased your all land and shows the false document to the applicant and said that the mutation has been sanctioned of this land. Then the applicant reached to the Halka Patwari for enquire the matter and found that the accused with willfully and bad intention have made a false vasika No. 11764 dated 9.10.2002 and they have sanctioned the mutation No. 1811 dated 31.10.2009. Number of the criminals came to my home in vehicles and they tried to taking possession from the applicant. Because the applicant having 7 shops and 2 rooms on this land and they threat to the applicant and his family members to kill them. That the accused Surender Pal given power of attorney of this land to his brother Mahinder Pal which is registered on vasika No. 2041 dated 4.11.2009 Faridabad and Mahinder Pal given a special power of attorney to Mohd. Zakir Khan its No. A645 dated 25.11.2009 in the office of Sub Registrar Shah Nagar, District Patra (MP) accused No. 8 Mohd. Zakir Khan having a special power of attorney executed a sale deed in the name of accused No. 4 Suba Singh son of Sh.Amar Singh relative of accused Surender Pal it is registered at vasika No. 15409 dated 30.11.2009 in the office of Sub Registrar, Faridabad. All the proceeding was done by accused No. 10 Kishan Singh all the expenses of this proceedings were paid by Kishan Singh. Kishan Singh is posted in Govt. Bank and he is habitual of such type forgery. All the accused came in the house of accused Chhindoo son of Mahinder Singh resident of Ishmailpur and make plans there. It is requested that the case be registered against the above mentioned accused and justice be given to the applicant.
3. Learned Counsel for the petitioner has submitted that civil litigation was pending between the parties.
4. After hearing learned Counsel for the petitioner, I am of the opinion that no ground for grant of anticipatory bail is made out.
5. The allegations levelled against the petitioner in the FIR, reproduced above, are serious in nature. The petitioner might be required for custodial interrogation.
6. Accordingly, this petition is dismissed.
