ASLAM Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case FIR No. 614/2024 of PS Wazirabad for offence under Sec. 420/468/471 IPC.

(2.) I have heard learned counsel for accused/applicant and learned APP for State assisted by IO/SI Heera Lal.

(3.) Broadly speaking, prosecution case flowing out of the FIR is that the accused/applicant, being tenant in the subject property obtained transfer of electricity connection in his name on the basis of forged documents of transfer of that property. The property was originally owned by one Shajika Babu, in whose name the electricity connection was installed. Shajika Babu sold the property to Yatindra Nirvik, but retained the electricity connection in her name. Yatindra Nirvik executed agreement to sell with Naresh Kumar. The accused/applicant continued to remain as tenant in the property. It is Naresh Kumar, on whose complaint the FIR was registered.