NEERAJ SHARMA Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) Vide the present petition, petitioner seeks anticipatory bail in FIR No. 36/2018 dated 14.01.2018 registered at Police Station - Prashant Vihar, District Rohini, Delhi for the offences punishable under Section 420 read with Section 34 IPC.

(2.) Case of the petitioner as averred in the present petition is that the complainant started the work from September, 2009 and did not complete the same within 8 months and left the construction work in between and went to Bombay and thereafter Smt. Sneh Lata Sharma got the work completed in 2013 after using all her sources. The time was never extended by the Complainant with the deceased Sneh Lata Sharma after entering into agreement. In the agreement, the petitioner's signature were obtained as one of the witnesses and on the first and second page also, which were not required at all. The petitioner was not the owner of the property and the agreement was only between the deceased - Sneha Lata Sharma and complainant - Mohan Lal Bansal and not with the petitioner. The signature of the deceased was not obtained on the last page of the Agreement.

(3.) The whole construction was to be carried out by the complainant and he was to get profit on the sale of the Floors as he was to construct four floors with parking and lift, which he never completed & left the construction in between i.e. in March 2010 itself.