(1.) Petitioner seeks anticipatory bail in FIR No.547 of 2016 under Section 420/468/471/34 IPC, Police Station Tilak Nagar.
(2.) Allegations in the FIR are that the complainant had entered into an Agreement to Sell with one Sh. Gurmeet Singh for purchase of a property and subsequently it transpired that Gurmeet Singh had sold the property to someone else.
(3.) Learned counsel for the petitioner submits that petitioner was the original owner of the property who had entered into an Agreement to Sell with one Sh. Harbhajan Singh and subsequently on the asking of Sh. Harbhajan Singh had sold the same to Sh. Gurmeet Singh. He submits that after the sale of the property in the year 2013, he had no concern or connection with the subject property.