PRIYANK GUPTA Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No. 175/2018 under Section 420 of the Indian Penal Code, 1860, registered at Police Station Rajinder Nagar.

(2.) The allegations against the petitioner are that the petitioner had represented that he was owner of a property and accordingly approached the complainant for sale of the property for a total sale consideration of Rs. 50 lakhs. It is alleged that the complainant had paid Rs. 41 lakhs for the said transaction however, subsequently it transpired that the petitioner did not have any share in the said property.

(3.) There is a dispute as to whether Rs. 26 Lakhs was paid or Rs 41 Lakhs was paid. Learned counsel for the petitioner submits that the respondent has alleged that only Rs. 26 lakhs was paid. Learned counsel for the respondent/complainant disputes that only Rs. 26 lakhs was paid. He submits that the receipt was executed for Rs. 41 lakhs. Said receipt is disputed by the petitioner.