SUDHEER CHAUHAN Vs. STATE OF DELHI

JUDGEMENT

(1.) By this petition, the petitioner seeks bail in case FIR No. 65/2017 under Section 420/467/468/471/120(B) IPC registered at PS Bhajanpura on the complaint of one Girish Chander.

(2.) In the complaint Girish Chander alleged that the petitioner received a sum of Rs. 8,50,000/- on account of sale of a plot but now neither the money is being returned nor he has been handed over the possession of the plot.

(3.) According to the complainant, the property was purchased from Gauri Shankar only on the assurance of property dealer i.e. Sudheer Chauhan and a total amount of Rs. 8,50,000/- was taken on 14th December, 2015 in lieu of GPA Notary executed in the name of Girish Chand. On 17th December, 2015 the complainant went to take possession of the property when he was told that the property is non-existent and the plot that was shown to him was U- 29/1, Shiv Vihar Delhi and the owner was found to be one Kishan Pal Singh.