RAJNEESH KUMAR SINGH Vs. STATE (GOVT. OF NCT)

JUDGEMENT

(1.) Since both these bail applications are arising out of same FIR, therefore, both the applications are being decided together.

(2.) The present applications have been filed by the petitioners, namely, Rajneesh Kumar Singh and Sandeep Verma under Sec. 439 Crimial P.C. for the grant of regular bail in FIR No. 579/2014, under Sections 420/406/34 IPC, Police Station Vasant Kunj (South).

(3.) The allegations levelled against the accused persons as per FIR are that the complainant agreed to purchase one flat No. 15 on second floor, area measuring about 50 sq. yards, in the built up building No. B, Ujjwal Heights consisting of one bedroom set with one two wheeler parking in common, comprising in khasra No. 300/2 in the village Ghitorni, New Delhi. The complainant had paid a sum of Rs. 9,50,000.00 to the accused persons as sale consideration and the accused persons executed a General Power of Attorney, Agreement to Sell, Will, Receipt etc. on 10.02.2014. It was alleged that accused Sandeep Verma was the managing Director of M/s MGS Buildtech Pvt. Ltd. At the time of execution of documents, accused persons assured the complainant that some balance work was required to be done in the flat, hence possession would be given within 15 days. Later on, it was revealed that the said flat was sold to one Renu and thus the accused persons have committed fraud on the complainant.