SUJEET BHATI Vs. STATE

JUDGEMENT

(1.) The present application is filed by the applicant under Sec. 438 of the Code of Criminal Procedure, 1973 (CrPC) praying inter alia for grant of pre-arrest bail in FIR No.365/2022 dtd. 17/6/2022, registered at Police Station Dayalpur, New Delhi, under Sec. 420/467/468/471/506/120B Indian Penal Code, 1860(IPC).

(2.) The FIR was registered on a complaint made by Mohd. Wasim. It was alleged that the complainant was defrauded by the applicant and other co-accused persons. One "Bhuvan / Bhuwan Chand" entered into an agreement with the complainant to sell the property bearing House No. C-10/442, Gali no. 10, Brijpuri, New Delhi for a sum of ?95 lakhs.

(3.) It is alleged that the said Bhuvan Chand and his associates including the applicant showed him the original documents of the said property and stated that Bhuvan Chand is the owner of the same. The complainant, on being induced by the accused persons, executed a Bayana agreement dtd. 8/11/2021 and paid a sum of ?40 lakhs as advance. He agreed to pay the balance sum of ?55 lakhs on 8/12/2021 at the time of execution of the documents of the property.