RAVINDER MAAN Vs. STATE

JUDGEMENT

(1.) The present application is filed by the petitioner under Section 438 read with 492 Cr.P.C. praying inter alia for grant of anticipatory bail for the alleged offences under Sections 420, 467, 468, 471 and 120B IPC on the basis of an FIR dated 2.8.2007 lodged by one Shri Moharram with PS Alipur, Delhi.

(2.) The brief facts of the case, as reflected from the status report dated 16.12.2009 filed by the learned APP for the State, are that the complainant filed a complaint in the year 1999-2000 against Ravinder Mann, petitioner herein and two others, namely Harkishan @ Harki and Surjeet Singh. He stated that they had met him at Azadpur Sabzi Mandi and offered him land for sale at villages Khampur and Hamidpur. It is alleged in the complaint that the petitioner and the other persons, mentioned herein above, took the complainant to village Hamidpur and informed him that a plot of land measuring about 1600 sq. yards belonged to one Shri Mukhtiyar and that they could facilitate the purchase of that land. Another plot of land measuring about 120 sq. yards belonging to one Shri Mohan Lal was also shown to the complainant and he was informed that the same was available for sale. Believing the version of the aforesaid persons, the complainant made payments in installments to them to the tune of Rs.6.44 lacs against sale of 7 different plots. Subsequently, the complainant came to know that the plots which were sold to him, were not in existence or they were in the name of some other persons. The documents signed by the complainant and the alleged persons were provided to the police by the complainant along with the specimen signatures and referred to the FSL for comparison and for furnishing an expert opinion.

(3.) The Status Report mentions that one of the plots purchased by the complainant was on the basis of the petitioner herein executing a GPA in favour of one Satish, who stated that the said plot was purchased from the petitioner herein and had been pledged to Harikishan against a loan, who in turn, did not return the documents to him. On enquiry, the Registrar's Office also confirmed that the land belonged to one Shri Raj Singh, and that the petitioner herein had no authority to execute any GPA in favour of Satish, in respect of the aforesaid property. The details of the land sold to the complainant and his family members is furnished in the status report.