R K MADAAN Vs. STATE

JUDGEMENT

(1.) THE present application has been filed by the petitioner under Sections 438 and 482 Cr.P.C. seeking pre -arrest/anticipatory bail with directions to the Investigating Officer/SHO in case FIR No.330/2014, under Sections 120B/420/448/511 IPC registered at P.S. Mianwali Nagar, Delhi pursuant to the complaint case filed by Megha Narula under Section 156(3) Cr.P.C. to release the petitioner in the event of their arrest in the said case.

(2.) BRIEF facts of the case are that the complainant/Megha Narula alleged in the present FIR that the petitioner in collusion with one Raj Kumar Chandra has done illegal acts to grab the property bearing Flat No. 198, 3rd floor, under MIG category situated at Peera Garhi, Paschim Vihar, New Delhi (hereinafter referred to as the "suit property"). It is further alleged that the petitioner along with Raj Kumar Chandra has been pressurizing the complainant to hand over the physical possession of the suit property.

(3.) THEREAFTER the complainant along with the co -owner namely Smt. Santosh Gupta filed a Civil Suit No. 209/2011 before the Civil Judge, Tis Hazari Courts titled as "Santosh Gupta and Anr. vs. R.K.Madaan and Ors." seeking relief of permanent injunction against the petitioner and other co -defendants qua the suit property which is still pending.