PRAVEEN & ANR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petitioners seek regular bail in FIR No.206 of 2017 under Sections 326/452/34 of the IPC at Police Station Sangam Vihar.

(2.) Allegations in the FIR are that the complainant is related to the accused and there was some financial transactions between the parties. The property of the complainant was mortgaged with a third party and the petitioners are alleged to have paid Rs. 6.5 lakhs to the said party and obtained the property papers. On the date of the incident a quarrel took place at the house of the complainant wherein the accused are alleged to have come and assaulted them. The complainant and the other persons of her family sustained injuries with a sharp weapon.

(3.) Learned counsel for the petitioners submits that the subject FIR is a cross FIR to the FIR lodged by the petitioners being FIR No.207/2017 under Sections 323/341/34 of the IPC at Police Station Sangam Vihar. It is submitted that the quarrel took place when the petitioners demanded return of their money. It is alleged that the petitioners and the other family members also sustained injuries. It is further contended that in the FIR lodged by the petitioners the accused i.e. the complainant in the subject FIR and other co-accused have been granted bail. Further it is submitted that the injured in the subject FIR have also been discharged from the hospital and the opinion of the doctor in the MLC is that the nature of injury sustained is simple.