YUSUF KHAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case FIR No. 505/2022 of PS Gandhi Nagar for offence under Sec. 420/34 IPC.

(2.) This anticipatory bail application got listed before the predecessor bench for the first time on 22/2/2024 and vide order dtd. 28/2/2024, the predecessor bench granted interim protection from arrest. Thereafter, the application remained pending before different benches and has been assigned to this bench as a part of 179 old pending bail applications. Today being the first date before me, I have heard learned counsel for accused/applicant and learned APP assisted by IO/SI Harish.

(3.) Broadly speaking, the allegation against the accused/applicant is that he took a loan in the year 2012 from Bank of India and mortgaged his immovable property, but without paying back the entire loan amount, he sold away the mortgaged property in the year 2015. The purchaser of the said property, further sold away the same. None of the purchasers lodged any criminal complaint against the accused/applicant. The FIR was registered on the complaint of the lending bank.