RAVINDER GUPTA Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The instant application has been moved by the petitioner/accused, whereby he has sought bail in a case arising out of FIR No.53/2022 for offences under Ss. 420, 467, 468, 379, 504, 506 IPC registered with Police Station, Gangyal, Jammu.

(2.) The facts leading to the registration of aforesaid FIR are that on 18/5/2022, the complainant Kamal Nabh Sharma lodged a written complaint with the Police alleging therein that the petitioner herein has illegally/ forcibly taken possession of his land situated at Greater Kailash, Jammu. It was further submitted that the complainant had purchased a piece of land measuring 15 1/2 marlas from attorney holder - Abdul Majid and the said land is falling in Khasra 549 min. According to the complainant, a sale deed was registered in his name and mutation was also attested in his favour.

(3.) During investigation of the case, the petitioner was arrested on 19/5/2022. The investigation is stated to be in progress and it has been submitted by the Respondent that demarcation of the disputed land is required to be conducted and the verification of the documents produced by the petitioner is also required to be undertaken.