SANDEEP KUMAR Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) The present application has been filed seeking regular bail in FIR No. 393/2022 filed under Sec. 420/467/468/471/120B/34, Indian Penal Code, 1860 (IPC) registered at Police Station Adarsh Nagar.

(2.) The FIR was registered at the instance of Mr. Vijay Kumar Ahuja who alleged that a property bearing no. 9, measuring 250 sq. yards, situated in Khasra No. 259/217/4, Hanuman Road, Adarsh Nagar Extension, Delhi, has been grabbed by the accused persons. It is alleged that the property in question was handed over to Mr. Ombir Singh for removing the garbage from the plot to keep the sanitation condition of the plot in proper manner.

(3.) It is further alleged that possession of the property was taken over by the accused, Sanjay Pehalwan and his associates from Ombir. Accused Sanjay Pehalwan had got forged documents prepared wherein it was shown that the applicant had sold the property in question to Sanjay Pehalwan by a sale deed dtd. 26/3/2021.