RAJESH DUA Vs. STATE

JUDGEMENT

(1.) The present application has been filed for the grant of anticipatory bail in FIR No. 324/2016, under Sections 420/467/468/471/120B/34 IPC, Police Station Kashmere Gate.

(2.) As per the FIR, the allegations leveled are that the complainant Ram Krishan Dua made a complaint to the police that he is the son of late Sh.Balak Ram Dua in whose name property no. 111/1053 at Gali Hinga Beg, Tilak Bazar, Delhi was allotted vide Deed of Conveyance dated 20.05.1981. Co-accused Anil Dua in collusion with his father Megh Raj forged and fabricated a false will dated 19.10.1982 regarding the said property claiming that Anil Dua will be the sole owner of the said property after the demise of Sh.Balak Ram Dua. Sh.Balak Ram Dua had made a complaint dated 24.11.1982 that his two sons, namely, Megh Raj Dua and Jaman Dass Dua wanted to get the will in their favour. On the basis of the forged will, accused Anil Dua got the said property mutated in MCD record in his favour. It was further alleged that accused no.1 to 4 hatched a criminal conspiracy and in furtherance thereto executed a forged sale deed dated 28.07.2014 in favour of accused Pawan Kumar Sharma for a total consideration of Rs. 90 lacs.

(3.) Arguments advanced by the learned Senior Counsel for the petitioner as well as learned Standing Counsel for the State were heard. Bail in the Forgery of Documents under Section 467 IPC