SUSHIL KUMAR SHARMA Vs. STATE

JUDGEMENT

(1.) This is an application for anticipatory bail filed by one Sushil Kumar Sharma in FIR No. 115/98 registered at Police Station Dabri under Sections 420/467/468/471/120-B, IPC.

(2.) Facts giving rise to the case are that Dr. P.N. Srivastava and his wife Dr. Maya Srivastava are NRIs and employed at UAE since March, 1992. Dr. P.N. Srivastava lodged an FIR on 3.2.1998 alleging that he and his wife were owners of House No. RZ-64-65, Vaishali, Dabri, Delhi and while living abroad, he had allowed his brother-in-law Sanjay Srivastava and his wife Kalpana Srivastava to live in a part of the house as care-taker during their absence without paying any rent. During their vacations every year they used to visit India and stayed in the said house. They are also owners of Plot No. A-2/19, Qutab Enclave, Gurgaon which they had purchased from DLF. They had come to India on 20.1.1998 and when he went to DLF to take possession on 3.2.1998 he was told there that the said plot of land had been sold by Kundar Srivastva on the basis of their registered Power of Attorney dated 11.8.1995 in favour of (i) Sushil Sharma, (ii) Smt. Tripta Sharma, and (iii) Ran Saran Dass.

(3.) He has also lodged another report that on 3.2.1998 when he returned to house from market he found that Sanjay Srivastava had committed theft in his house and had stolen the original documents of title pertaining to the said plot and also other articles including their passports by breaking open of the lock of the almirah.