HIMANSHU GOYAL Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No. 915/2016 under Sections 420/406/120-B of Indian Penal Code, Police Station K.N. Katju Marg.

(2.) The subject FIR has been registered on a complaint made on 09.02.20016.

(3.) As per the complainant, he was interest in buying some property and the co-accused, who was running the business of sale and purchase of properties, introduced him to the petitioner. It is alleged that the petitioner represented himself to be owner of property bearing no. C-9/23, Sector-15, Rohini, Delhi which was claimed to be the property of the petitioner.