Punjab and Haryana High Court: Petitioner had prayed for anticipatory bail in FIR registered under Sections 420, 465, 467, 471 and 120-B of the Penal Code before a Single Judge Bench of Arvind Singh Sangwan, J.

Facts of the case are that petitioner had executed a sale deed and sold a house of the complainant on the basis of alleged forged Special Power of Attorney of the complainant. Later, petitioner was granted interim anticipatory bail. Whereas complainant submitted that huge amount was transferred in the account of the petitioner. Petitioner had not accounted for the same and had mis-utilized. On request of the petitioner, matter was referred to Mediation and Conciliation Centre of the High Court which was contested by the complainant by stating that petitioner was not inclined to any amicable settlement pertaining to the FIR. The state opposed grant of bail to petitioner alleging him of committing of a serious offence.

The High Court was of the view that petitioner had forged and fabricated power of attorney related to the property of the complainant. The Court considered the allegations on the petitioner to be of serious offence. Therefore, this petition for grant of anticipatory bail was dismissed. [Gurdeep Singh v. State of Punjab,2018 SCC OnLine P&H 1843, decided on 21-11-2018]

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