SADHANA SAINI Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This is first anticipatory bail application filed by the petitioner Smt. Sadhna Saini under Sec. 438 Cr.P.C. for grant of bail in case FIR No. 0146/2020 under Ss. 419/420/406/468/471/506/120B/34 IPC registered in PS Karawal Nagar, Delhi.

(2.) Notice was issued. Status Report has been filed mentioning therein that the complainant Jagpal Saini had alleged that he and the present applicant were living in live-in-relationship since 1997-98 at A-21, Gali No.3, Ankur Enclave, Karawal Nagar, Delhi. The applicant had two children prior to this relationship, who were also living in the same premises. The complainant and the applicant were never married. Disputes arose from December, 2018 onwards and the complainant moved to a rented premises. The applicant did not vacate the premises in question despite several requests and legal notices. She forged and fabricated GPA dtd. 26/4/2004 and got the property transferred in her own name. The co accused lodged an FIR No. 31/2019 under Ss. 323/354/506 IPC registered at PS Karawal Nagar against the present complainant. On 2/8/2019, the present applicant had given a complaint vide DD No. 15B against the complainant at PS Karawal Nagar and on the basis of the said complaint, FIR No. 287/2019 was registered under Ss. 323/341/354/506/34 IPC at PS Karawal Nagar. The IO has submitted a cancellation report.

(3.) The application for interim protection was moved, being Crl.M.A. 9610/2022, which was disposed of vide order dtd. 24/5/2022. It was observed in the said order as under:-