MUKLESH Vs. STATE OF DELHI

JUDGEMENT

(1.) PETITIONER seeks anticipatory bail in a case registered against her for commission of offence punishable under Section 420/468/471/120-B/34 IPC.

(2.) IT is the case of the complainant that he had purchased a piece of land measuring 200 sq. yards bearing No. 3, Block No. 14, situated in the area of Dhirpur presently known as Indira Vikas Colony from its erstwhile owner Shri karan Singh by virtue of sale documents including general power of attorney and the physical and actual possession of the said plot was handed over by its owner to the complainant and thereafter the complainant sold and transferred 100 sq. yds. of land out of 200 sq. yds. of land in favour of one Jagdish Kumar in the year 1994 for valuable consideration and handed over the actual and physical possession of the said plot of land to him. Complainant thus have been in continuous and physical possession of the remaining plot of land measuring 100 sq. yds. since 1994 and also raised a boundary wall and a room on the said plot.

(3.) ACCORDING to the complainant petitioners have started visiting the plot and started staking their claim qua the said property which actually belonged to the complainant and have extended threat to take forcible possession on the basis of some forged and fabricated documents.