PRITAM SINGH BHATTI Vs. STATE

JUDGEMENT

(1.) The present application has been filed by the petitioner under Section 439 read with Section 482 of the Code of Criminal Procedure, 1908 for the grant of regular bail in FIR No.112/2014, Police Station Economic Offences Wing, Delhi, under Sections 419, 420, 467, 468, 471, 120-B of the Indian Penal Code.

(2.) The facts, in brief, are that the FIR of the present case was registered on the directions of this Court in CS(OS) 1350/1995, filed by the plaintiff/complainant Smt. Gurnam Kaur. In the said suit, it was contended by the plaintiff that she was the widow of late Sh. Sajjan Singh who expired on 18.04.1972. Late Sh. Sajjan Singh was the absolute owner of the suit property. In August, 1991, the petitioner/accused impersonated somebody as Sajjan Singh and got the sale deed executed in his favour. This Court decreed the said suit vide order dated 10.04.2015 in favour of the plaintiff while observing that the Sale Deeds dated 05.08.1991 were forged. Vide order dated 04.08.2014, an FIR was ordered to be registered.

(3.) Arguments advanced by the learned counsel for the petitioner and the learned APP for the State were heard.