PRIYANKA TIWARI Vs. STATE

JUDGEMENT

(1.) This is an application filed under Section 438 Cr.P.C on behalf of the petitioner for grant of anticipatory bail in case FIR No. 0176/2018 dated 22.06.2018 under Sections 420/34 IPC registered at Police Station Dwarka, Delhi.

(2.) Briefly stated, the present FIR was registered on the basis of the complaint of Hariom Tandon (Complainant) in which he alleged that petitioner was appointed as clerk-cum-accountant in the year 2013-2014 in his office and worked till September 2017. He further alleged that after winning the trust of the complainant while working with him, petitioner alongwith her mother Pushpa Tiwari, brother Abhishek Tiwari and Sandeep Kumar induced him to invest in three properties i.e. Plot No. C227A, Patel Garden, Kakrola, New Delhi, admeasuring 53 Sq. yards for a sum of Rs. 15,75,000/-, Plot No. 419/A-1, Manak Shah Garden Extension, Patel Garden, Kakrola, New Delhi for a sum of Rs. 23,00,000/- and Plot No. 16/9, Shivani Enclave, Old Palam Road, Kakrola, New Delhi for a sum of Rs. 72,00,000/-.

(3.) It is further alleged by the complainant that the petitioner and her associates had told him that all the properties are in the name of Sea Ways Travel Agency. Complainant made all the payments through cheques in favour of Sea Ways Travel Agency and same has been credited in the account of Sea Ways Travel Agency. Complainant has alleged that petitioner had handed over property documents viz General Power of Attorney, Agreement to Sell, Possession Letter, Affidavit, WILL etc. in respect of Plot No. C-227 A, Patel Garden, Kakrola, New Delhi and Plot No. 419/A-1, Manak Shah Garden Extension, Patel Garden, Kakrola, New Delhi and when complainant asked the petitioner to execute the documents in respect of third property i.e. Plot No. 16/9, Shivani Enclave, Old Palam Road, Kakrola, New Delhi in favour of complainant, the accused persons threatened him of dire consequences.