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Judgment
Manjari Nehru Kaul, J
Instant petition has been filed under Section 438 Cr.PC for grant of anticipatory bail to the petitioner in FIR No.199 dated 25.05.2020 for the offences
under Sections 419, 420, 465, 467, 468, 471, 120-B IPC registered at Police Station Sadar Dhuri, District Sangrur.
Learned counsel for the petitioners contends that the petitioners, who are co-owners along with the complainant in undivided agricultural land situated
at village Cheema, have been falsely implication in the FIR in question on the basis of false, frivolous and concocted version. It has been further
submitted that the petitioners were unaware about the death of Ranjit Singh husband of complainant when they filed the application for partition of the
joint land and impleaded him as a party being co-sharer of the joint land. Still further, it has been submitted that no wrongful loss was caused to the
complainant on account of the said partition as the share of late Ranjit Singh continued to be intact.
Per contra, learned counsel for the State and for the complainant have vehemently opposed the prayer and submissions by contending that since the
parties are closely related it could not be believed that the petitioners were unaware about the death of Ranjit Singh. It has been submitted that the
petitioners got the ex parte joint land partitioned against Ranjit Singh despite the fact that it was within their knowledge that Ranjit Singh was dead.
Further, the signatures of Ranjit Singh were forged on the summons and even the legal heirs of Ranjit Singh were not impleaded as party, which
clearly revealed their active role in the crime in question.
Heard.
In the facts and circumstances, no ground is made out to extend the concession of anticipatory bail to the petitioners.
Accordingly, the present petition stands dismissed.