Yasmeen Parveen & Anr. vs State Of Nct Of Delhi
2010 Latest Caselaw 5645 Del

               *         IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                          Date of Reserve: 3rd December. 2010


                                 Date of Order: December 10, 2010

                                     + Bail Appln. 1187/2010
%                                                                               10.12.2010
         Yasmeen Parveen & Anr.                                        ...Petitioner

         Versus

         State of NCT of Delhi                                         ...Respondent

Counsels:

Mr. G.M. Farooqui for petitioners.
Mr. Sunil Sharma, APP for State/respondent with Insp. Vijay Kumar


         JUSTICE SHIV NARAYAN DHINGRA

1.       Whether reporters of local papers may be allowed to see the judgment?

2.       To be referred to the reporter or not?

3.       Whether judgment should be reported in Digest?


                                              ORDER

1. The petitioners in this case have sought anticipatory bail who have been booked

under Sections 406/420/447/448/453/468/471 read with Section 34 IPC.

2. It is submitted by the counsel for the petitioners that the petitioners were falsely

implicated in this case and the co-accused Mst. Nargis was granted anticipatory bail.

3. The anticipatory bail application of the petitioners was earlier dismissed by this

Court. After dismissal of the anticipatory bail application, the petitioners had been

absconding and were not available to the police for interrogation. The petitioners have

claimed that they were the bonafide purchaser of the property about which trespass has

been alleged by the complainant. However, the investigation has revealed that

possession of the property in question was handed over to the complainant by the

Bail Appln. 1187/2010 Page 1 Of 2 accused persons after receiving a sum of Rs.7,20,000/- and the complainant

immediately started residing in the property. He along with his family went to

Bulanshehar on 16th January 2009 and returned on 19th January, 2009. On return he

found that the property was occupied by the applicants. Statements of witnesses and

neighbours recorded showed that the complainant was in occupation of the flat from 15th

November 2009 onward and he had also got installed a water motor, a hand-pump, other

fittings and a geyser. He got some electrical work also done in the property. The

complainant had acquired this property because he was about to get married. He

married on 20th November 2009 and all his dowry articles were placed in the property.

Whitewash etc was also got done by the complainant for this purpose.

4. The complainant's possession and occupation has been shown till 16th January

2009. Trespass into the property and removal of all articles of complainant has been

established by the evidence of witnesses. I consider under these circumstances,

custodial interrogation of the petitioners/accused was a necessity. I find no force in this

bail application. The application is hereby dismissed.

December 10, 2010                                   SHIV NARAYAN DHINGRA, J
rd




Bail Appln. 1187/2010                                                            Page 2 Of 2