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. 75 dated
6.3.2010 under Sections 419, 420, 406, 465, 467, 468, 471, 120B of the Indian Penal Code, registered at Police Station Division No. 4,
Jalandhar .
2. The allegations against the Petitioner are that she had impersonated Harbhajan Kaur and had agreed to sell 10 kanals 12 marlas of land situated
in village Kotli Than Singh although she was not the owner of the said land. Rs. 13,00,000/- were paid as earnest money at the time of execution
of agreement to sell.
3. Learned Counsel for the Petitioner has submitted that the Petitioner is 77 years old lady and had rather been cheated by Prabhjot Kaur, co-
accused.
4. After hearing learned Counsel for the Petitioner, I am of the opinion that no ground for grant of anticipatory bail to the Petitioner is made out.
5. The allegations levelled against the Petitioner are serious in nature. The Petitioner might be required for custodial interrogation.
6. Accordingly, this petition is dismissed.
