VED PRAKASH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The applicant seeks anticipatory bail.

(2.) Fir No. 48/2020, registered on 24th February, 2020 at P.S. Preet Vihar, arose out of a complaint filed by Mr. B.K. Verma, Managing Director of M/s. Espan Infrastructure (I) Ltd, Respondent No. 2 in the present application. The complaint alleged that (i) Shop No. 31 and 32, Ground Floor, CSC, Block-C, Nirman Vihar, Delhi - 110 092, were purchased by Respondent No. 2 in 2017, and Respondent No. 2 was, therefore, the sole and absolute owner thereof, (ii) Mr. Verma was informed, on 5th November, 2019, that the properties had been illegally transferred by the applicant in his name, (iii) on visiting the properties, Mr. Verma found that the applicant was illegally making constructions and alterations in the shops, (iv) enquiry, with the office of the Sub-Registrar revealed that the properties had illegally been transferred, by the applicant, in his name, with the help of Anand Kumar, a former employee of Respondent No. 2, using forged and illegal documents, bearing fake rubber stamp and seal, (v) Anand Kumar had resigned from the services of Respondent No. 2 in July, 2019, and was not authorised to sell the properties, (vi) no payment had been made, by the applicant to Respondent No. 2, by way of consideration for such sale and (vii) the applicant had, thereby, cheated Respondent No. 2, by transferring its property to himself using fabricated documents.

(3.) As against this, the version put forth by the applicant, in the present application, is as follows: