(1.) SINCE both the petitions are connected matters and have been filed seeking cancellation of anticipatory bail granted to ghanshyam Das Gupta on 14. 5. 2007 and pooja Aggarwal on 12. 5. 2007 who are co-accused persons in FIR No. 369/2007 Police station Sultanpuri, registered under Section 468/471/420/120-B Indian Penal Code (hereinafter referred to as IPC).
(2.) ACCUSED Pooja Aggarwal allegedly purchased a Plot no. 141, Pocket 21, Sector-24, Rohini from Smt. Manorama on 12. 4. 2001 by way of General Power of Attorney, agreement to sell etc. The petitioner Madhu garg had allegedly purchased the said plot from Manorama the original allottee of DDA by way of registered documents on 17. 10. 1997 that is prior to the transaction which allegedly took place between Pooja aggarwal and Smt. Manorama.
(3.) ALLEGATIONS as against Ghanshyam Dass gupta co-accused are that he in conspiracy with the other accused persons had stolen the property papers from the petitioner and thereafter forged a false and second set of title documents in favour of co accused Pooja aggarwal with respect to the said property bearing Plot No. 141, Sector 24, Rohini, Delhi. Pooja Aggarwal was granted anticipatory bail in view of the civil case pending inter se the parties and in view of the fact that she had obtained an ex parte injunction against the petitioner in respect of the impugned property which is the subject matter of registration of an FIR on behest of the petitioner against pooja Aggarwal and others.