Geeta vs State Govt Of Nct Of Delhi

R.K.GAUBA, J

The involvement of the petitioner has come up during investigation into FIR no.117/14 of police station Shahbad Dairy involving offences punishable

under Section 420 IPC regarding sale / purchase of plot bearing no.3, admeasuring 531 sq. yds. out of Khasra o.29/15 situated in Village Pansali,

Delhi. Rajender Singh, the complainant of the case, claims to have purchased the said plot of land from recorded owners Devender and others. The

petitioner herein, it appears, also lays a claim to the said property, she placing reliance on documents including general power of attorney (GPA). The

Investigation, thus far carried out, indicates the said GPA is a forged and fabricated document. The investigation statedly further shows that the claim

of the petitioner as to the title of the said property on the basis of an agreement to sell purportedly executed by her husband Prem Bhardwaj is on the

strength of the said forged GPA. In these circumstances, it cannot be accepted at this stage of the investigative process that the case set out in the

FIR against the petitioner is wholly unfounded.

In the given facts and circumstances, where the investigating officer reports that the petitioner has not been cooperating with the investigation and

thereby abusing the protection against arrest granted by order dated 23.10.2017, no case is made out for anticipatory bail to be granted.

The petition is dismissed.