SIDDHARTH GUPTA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Bail Application under Sec. 482 read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS' hereinafter) has been filed on behalf of the Applicant-Siddharth Gupta seeking Anticipatory Bail in FIR No.461/2024 registered under Sec. 318(4) BNSS at Police Station Mohan Garden, Delhi.

(2.) The Applicant had filed an Anticipatory Bail Application before the learned ASJ/Special Judge (NDPS), Delhi, which was dismissed vide Order dtd. 16/12/2024 and hence, this Petition has been filed in this Court.

(3.) Brief facts as asserted by the Applicant, are that he had purchased property No.A-12, Mohan Garden, New Delhi in the year 2011 by virtue of a registered Sale Deed executed in his favour by the erstwhile owner and he is in possession of the subject property since then. The Complainant Dr. Ankita, who is the real sister of the Applicant, crafted allegations that property No.A-11 and A-12, Mohan Garden, New Delhi are ancestral properties left behind by their parents in which the Complainant, along with Applicant two other siblings by operation of law, have become co-owners, which is in complete negation of the registered Sale Deeds in favour of the Applicant.