K.C. Puri, J.@mdashRajender Singh s/o Murari Lal has applied for grant of bail in FIR No. 350 dated 29.8.2010 under Sections 420, 406, 467, 468, 471, 120B IPC, registered at Police Station City, Sonepat.
2. As per allegation of the prosecution, Chiranjiv Lal Kukreja s/o Roshan Lal moved an application that they are three brothers and a sister. His father Roshan Lal died on 18.8.1998. Before his death, his father made a Will of about 165 sq. yards in favour of the complainant and his younger brother Subhash. He got the probate from the Court on 9.2.2008. He has given this house for residence to his younger brother Naresh Kumar who is married and is a gambler.
3. He by getting false report in collusion with the municipal employees Smt. Suman, Clerk and retired Tax Superintendent Rajender Singh, sold the same to Suman Lata w/o late Satbir Singh and Santosh Kumari w/o Raghbir Singh.
4. Learned Counsel for the Petitioner has submitted that Petitioner is in custody since 27.11.2010. The certificate has been issued on the verification of Suman and she has not been arrayed as accused. The prayer has been made for concession of bail.
5. The case is triable by the Magistrate. The Petitioner is not the beneficiary. As per the report shown, Suman has made the report, which has been signed by the Petitioner.
6. So, without commenting on the merits of the case, bail to the satisfaction of the trial Court.
