ARUN KUMAR GAUTAM Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 320/2023 of PS Greater Kailash for offence under Sec. 419 /420 /448 /465 /467/468 /471 /120B IPC.

(2.) The investigating officer has not reached, which conveys an impression that police does not want to oppose this bail application. I have heard learned counsel for accused/applicant and learned APP for State.

(3.) Broadly speaking, the prosecution case as borne out of record is that the complainant de facto lodged a complaint alleging that the immovable property which is a subject matter of dispute was owned by his mother Smt. Rajkumari and was never sold away to anyone. Another complaint was filed by one Ms. Sonia Jain alleging that she had purchased the subject property from Smt. Raj Kumari through registered Sale Deed dtd. 8/4/2022 but the accused/applicant and his family members were not vacating the same. Later on, the accused/applicant allegedly accepted Rs.50,00,000.00 and vacated the subject property. Further, during investigation it came out that the Sale Deed from Smt. Rajkumari to Ms. Sonia Jain was a forged one, in which another lady impersonated as Rajkumari and got the Sale Deed registered.