ASHOK KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.206/2016 under Section 420/468/471/120B/34 of the Indian Penal Code, 1860, P.S.Sonia Vihar.

(2.) Allegations in the FIR are that the complainant was approached by the petitioner and another co-accused for the purposes of sale of a particular piece of land, in which the co-accused claimed to have rights based on an agreement to sell with the original owner.

(3.) The deal was struck for Rs. 1,70,00,000/- out of which Rs. 34,00,000/- were paid in cash to the co-accused. It is alleged that petitioner was present at the time when the money was handed over and was instrumental in the striking of the deal. Subsequently it transpired that the co-accused did not have rights in the property and the document, photocopy of which was alleged to have been shown at the time of the transaction entered into, was a forged document.