POONAM BATRA Vs. STATE

JUDGEMENT

(1.) The present applications are filed seeking pre-arrest bail in FIR No. 243/2023 dtd. 20/5/2023, under Ss. 448/380/34 of the Indian Penal Code, 1860 (IPC) at Police Station Pandav Nagar.

(2.) The FIR was registered on a complaint made by Mr. Aman Gupta alleging that the applicants on 7/5/2023 illegally trespassed into his rented premises, forcefully dispossessed him and illegally retained his moveable property being, gym equipment's personal belongings of his staff and cash in counter etc.

(3.) It is stated that the complainant had entered into a lease agreement dtd. 22/2/2019, with M/s Kritunairu Builder and Developers Pvt. Ltd., with respect to the second floor of the property bearing number D-38, Acharya Niketan, Mayur Vihar, phase -1, New Delhi - 110091 (hereafter 'the property'). Applicant, Pranjil Batra, is stated to be the director of M/s Kritunairu Builder and Developers Pvt. Ltd, and applicant, Poonam Batra is the wife of Pranjil Batra.