VINOD KUMAR Vs. THE STATE

JUDGEMENT

(1.) THIS petition has been moved under Section 438 Cr.P.C. by Vinod Kumar seeking anticipatory bail in respect of FIR No. 101/2009 registered under Sections 420, 467, 468, 471, 406, 506, 120 -B, 34 IPC at police station Chhawla. Issue notice.

(2.) MR . Amit Ahlawat, Additional Public Prosecutor, accepts notice. The aforesaid FIR is stated to have been lodged against as many as 10 persons at the instance of Munshi Lal, claiming to be the owner of property No.C -136, Khasra No. 21/15, revenue village Qutub Pur Residential Colony, Qutub Vihar, Phase -I, New E -Block, New Delhi, measuring 100 sq. Yards; where it is alleged, inter alia that the accused persons have forged documents in the name of one Narender Singh and his wife Smt. Kamlesh Devi, and thereafter have, "forcibly and coercibly taken possession of the said plot....". It is alleged that all the accused persons have been holding out threats to the complainant.

(3.) IT is also stated that whilst he was in police custody in connection with FIR No. 72/2009, the petitioner's specimen signatures etc. were duly obtained, and further interrogation was also carried out with regard to any alleged involvement of the petitioner with regard to devolution of plot No. C -136, Khasra No. 21/15, revenue village Qutub Pur Residential Colony, Qutub Vihar, Phase -I, New E -Block, New Delhi.