SUNIL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition under Sec. 438 Cr.P.C. is for grant of bail to the petitioner in the event of arrest in FIR No. 82/2021 dtd. 12/3/2021 registered at Police Station Model Town for offences under Ss. 420/467/468/471 IPC.

(2.) Facts, in brief, leading to the present petition are as under:

(3.) Mr. Sudhir Mendiratta, learned counsel appearing for the petitioner, submits that the father of the petitioner purchased the property bearing No. R-5/3, Model Town, Delhi from one Chandra Kala Jain. He states that the family of the petitioner is in possession of the property from the past 25 years. He states that electricity connection, Aadhaar Cards, ration cards and Voter ID cards of the family members of the petitioner are issued on the same address i.e. R-5/3, Model Town, Delhi which shows that the aforementioned property was in continuous possession of the petitioner's family. The learned counsel for the petitioner further submits that the petitioner has also filed a document i.e. electricity connection of the said premises, which is in the name of the petitioner, to show that the petitioner and his family members are the owners of the said premises. He, therefore, states that the present FIR is only a ruse to evict the petitioner and his family members from the premises by putting pressure.