Punjab-Haryana High Court
Gurpreet Singh vs State Of Punjab on 10 July, 2013
Author: Inderjit Singh
Bench: Inderjit Singh
In the High Court of Punjab and Haryana at Chandigarh
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Criminal Misc. No.M-8064 of 2013 (O&M)
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Date of decision:10.7.2013
Gurpreet Singh
...Petitioner
v.
State of Punjab
...Respondent
Coram: Hon'ble Mr. Justice Inderjit Singh
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Present: Mr. S.S. Narula, Advocate for the petitioner.
Mr. Neeraj Yadav, Assistant Advocate General, Punjab for the
respondent-State.
Mr. J.S. Puri, Advocate for the complainant.
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Inderjit Singh, J.
The petitioner seeks pre-arrest bail in case FIR No.27 dated 14.2.2013 registered at Police Station, Derabassi, Distt. S.A.S. Nagar (Mohali) for the offence under Section 420 IPC .
The complainant alleges a Will in his favour executed by his mother, whereas the petitioner, who is real brother of the complainant, also alleges Will in which share has been given to him. He has sold only one Bigha out of the property.
At the time of arguments learned counsel for the petitioner stated that the complainant had sold six acres of land. Civil proceedings are already pending between the parties. There is dispute regarding the Parmar Harpal Singh 2013.07.10 16:52 I attest to the accuracy and integrity of this document Chandigarh Cr. Misc. No.M-8064 of 2013 (O&M) [2] genuineness of the Will There is also allegation that the petitioner has got mutation from the Patwari in the name of all the legal heirs after the death of his sister.
Keeping in view the fact that the case is mostly of civil nature and based on documentary evidence and custodial interrogation of the petitioner is not required, I accept this petition and in the event of arrest, the petitioner shall be admitted to bail on his furnishing personal bonds and surety to the satisfaction of the Arresting/Investigating Officer. The petitioner shall join the investigation as and when called upon to do so and shall abide by the conditions of Section 438 (2) Cr.P.C. July 10, 2013. (Inderjit Singh) Judge *hsp* Parmar Harpal Singh 2013.07.10 16:52 I attest to the accuracy and integrity of this document Chandigarh