AJAY YADAV Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present application under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC') seeks grant of regular bail in case FIR No. 584/2022 dtd. 7/8/2022, under Ss. 420/467/468/471/448/120B of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC'), registered at PS Jyoti Nagar.

(2.) By three separate judgments of the same date, this Court has disposed of three other bail applications filed on behalf of the applicant, being BAIL APPLN. 3174/2022 seeking grant of regular bail in case FIR No. 408/2022, BAIL APPLN. 3175/2022 seeking grant of regular bail in case FIR No. 585/2022 and BAIL APPLN. 3176/2022 seeking grant of regular bail in case FIR No. 557/2022. The said FIRs have been registered under Ss. 420/467/468/471/448/120B of the IPC, at PS Jyoti Nagar. The said FIRs are based on a similar set of allegations with respect to the present applicant, except for the fact that they relate to distinct plots of land. It is pertinent to note that that except for FIR No. 408/2022, all the FIRs have been registered at the instance of M/S Capital Land Builders Pvt. Ltd. FIR No. 408/2022 has been registered at the instance of M/S Runwell (India) Pvt. Ltd., a sister concern of M/S Capital Land Builders Pvt. Ltd.

(3.) The present FIR has been registered at the instance of M/s Capital Land Builders Pvt. Ltd. (hereinafter referred to as complainant company"), through its authorized representative, Shri Manoj Bansal. Briefly stated, the facts leading up to the registration of the present FIR are as under: