MADAN GARG Vs. STATE OF DELHI

JUDGEMENT

(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.) POOJA Aggarwal claims that she had raised construction on the said plot in October 2006 and the house was assessed by the MCD in her name. Pooja Aggarwal also filed a civil suit seeking relief of injunction against the petitioner and she obtained an ex parte stay from this Court on 5. 2. 2007. Probably, the present FIR was registered at the instance of the petitioner subsequent to the stay order granted in favour of accused Pooja Aggarwal. The said civil litigation is going on inter se the parties.