BEDRAM SHARMA @ VEDRAM SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer is under Section 438 Cr.PC for grant of anticipatory bail to accused -petitioner Bedram Sharma @ Vedram Sharma in case FIR No.369 dated 24.9.2014 for offences punishable under Sections 406, 420, 467, 468, 471, 506 Indian Penal Code and under Sections 3 and 4 of the SC/ST Act, registered with Police Station Sector 55, Faridabad.

(2.) As per allegations of complainant Arvind Kumar he has been cheated by the petitioner accused for a sum of Rs.1,99,500/ - towards payment of sale consideration of shop no.42 measuring 22 square yards without himself being owner of the said shop. Castiest remarks are also alleged to have been made by the petitioner accused.

(3.) It is contended that from the statement of original owner Kamrudin made before the police at P -1, it is apparent that he had sold off the entire area of 222 square yards comprising 10 shops no.41 to 50 to the petitioner accused. The petitioner accused admits receipt of Rs.90,000/ - as earnest money towards sale of shop no.42 from the complainant,however, the complainant has fraudulently forged an agreement dated 20.12.2012 (P -