HARISH KUMAR Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.682/2015 under Sections 420/467/468/471/120-B IPC, Police Station North Rohini (Outer).

(2.) The allegations of the complainant in the FIR are that the complainant purchased the property of the petitioner by way of an Agreement to Sell and Power of Attorney in the year 2002 and continued to reside therein thereafter. Subsequently, in the year 2006, they got to know that there is a dispute with regard to the title of the property.

(3.) It is contended by the learned counsel for the petitioner that the complainant sought to intervene in the dispute, which was pending between the petitioner and a person, who had challenged the title of the property. However, they were not impleaded in those proceedings.