Heera Lal vs State
2011 Latest Caselaw 5110 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                    BAIL APPLICATION NO.1329/2011
                    BAIL APPLICATION NO.1441/2011

                                     Date of Decision : 17.10.2011

       BAIL APPLN. 1329/2011

       SUNDER                                ..... Petitioner
                             Through: Mr.I.V.Raghav, Adv.

                      versus


       STATE                       ..... Respondent
                             Through: Mr.Navin Sharma, Adv.
                             Mr.Rakesh Sherwal, Adv. for the
                             complainant.

       BAIL APPLN. 1441/2011

       HEERA LAL                                       ..... Petitioner
                             Through: Mr. I.V.Raghav, Adv.

                      versus

       STATE                       ..... Respondent
                             Through: Mr.Navin Sharma, Adv.
                             Mr.Rakesh Sherwal, Adv. for the
                             complainant.

CORAM :
HON'BLE MR. JUSTICE V.K. SHALI

1.     Whether Reporters of local papers may be
       allowed to see the judgment ?            NO



Bail Appl.Nos.1329 & 1441/2011                            Page 1 of 3
 2.     To be referred to the Reporter or not ? NO
3.     Whether the judgment should be reported
       in the Digest ?                         NO

V.K. SHALI, J.(Oral)

1.     These are two bail applications filed by Sunder and Heera

       Lal for grant of anticipatory bail in respect of FIR

       no.96/2011, u/S 420/34 IPC registered by P.S.                      Neb

       Sarai.

2.     The allegations against Heera Lal are that he had cheated

       the complainant of `20 lacs by inducing him to part with

       substantial amount of money on account of sale of

       property situated at Village Khan Pur bearing No.22,

       Mehrauli measuring 300 sq. yds.              Out of the aforesaid

       amount, a receipt for a sum of `2,50,000/- is purported

       to have been shown on account of loan being taken by

       the accused persons from the complainant.

3.     It has also been alleged by the complainant that after

       agreeing      to    sell   the   property   in   question    to    the

       complainant, the petitioner Heera Lal along with the

       other co-owner entered into an agreement to sell the


Bail Appl.Nos.1329 & 1441/2011                              Page 2 of 3
        property in question to some third party for a total sale

       consideration of `8,80,00,000/-.

4.     The allegations against the petitioners are very serious in

       nature. The accused Sunder and his son is shown to be

       a witness in these transactions.         Both the son and the

       father seem to be repeatedly filing applications for

       insulating their liberty.      I feel that keeping in view the

       allegations which are very serious in nature, both the son

       and the father do not deserve to be enlarged on bail.

       Accordingly,        the   anticipatory   bail   applications      are

       dismissed



                                                         V.K. SHALI, J.

OCTOBER 17, 2011 RN