Delhi High Court
Veer Singh vs State Of Nct on 9 August, 2023
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 09.08.2023
+ BAIL APPLN. 2472/2023 & CRL.M.A. 19637/2023
VEER SINGH ..... Petitioner
versus
STATE OF NCT ..... Respondent
Advocates who appeared in this case:
For the Petitioner : Mr. Varun Thakur, Advocate.
For the Respondent : Mr. Yudhvir Singh Chauhan, APP for
State with SI Satyapreet, PS-Jaitpur.
Mr. Udit Mendiratta & Mr. Ishan
Dhamija, Advocates for complainant
Mr. Ankur Mittal, Advocate for
Complainant.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
JUDGMENT
TUSHAR RAO GEDELA, J. (ORAL)
[ The proceeding has been conducted through Hybrid mode ]
1. This is an application under Section 438 Cr.P.C., 1973 seeking
anticipatory bail in case FIR No. 84/2019 dated 04.05.2021 under
Sections 420/468/471 and 120 B, IPC, 1860 registered at PS-Jaitpur,
Delhi.
Signature Not Verified
Digitally Signed
Signing Date:16.08.2023
17:01:11
2. The case of the complainant as per the prosecution is that the
complainant had purchased a property comprising three BHK flats, on
first floor, in House No. 864, area ad-measuring 150 sq. yds. without
roof rights, common parking on ground floor situated in Khasra No.
298/38 in the Village Ghitorni, Tehsil Vasant Vihar, Kapashera, New
Delhi from the present applicant for a total sum of Rs. 43 lakhs on the
basis of agreement to sell, and general power of attorney dated
27.12.2014.
3. As per the prosecution, the applicant was not an owner of the said
flat. So far as for the purpose of recovery, the complainant had filed a
civil suit bearing C.S. No. 9266/2016 and by the order dated 09.12.2019,
the learned Trial Court had passed a decree for a sum of Rs. 43 lakhs by
the judgment dated 20.08.2019, against the applicant.
4. Though, the complainant had filed a complaint before the police
on 22.07.2015, however, the same was not taken note of on the ground
that the dispute was of a civil nature. The complainant, however, filed
an application under Section 156 (3) Cr.P.C. before the learned MM,
who further directed the registration of FIR and, thus, as a consequence
the aforesaid FIR was registered.
5. Mr. Thakur, learned counsel appearing for the applicant submits
that the applicant is only a driver and the case of the complainant that he
has sold a property at the rate of Rs. 43 lakhs, which payment is stated
to have been made in cash to the applicant, is unbelievable.
6. Learned counsel further submits that keeping in view the fact that
the applicant is a mere driver, the allegation of him having received Rs.
43 lakhs in cash for such transaction, also is an improbable allegation.
Signature Not Verified
Digitally Signed
Signing Date:16.08.2023
17:01:11
7. Learned counsel further submits that, that apart, the applicant is
willing to participate in the investigation as and when directed by this
Court or the I.O.
8. Learned counsel further submits that the applicant has dependents
to look after and has clean antecedents and has roots well entrenched in
the society.
9. Learned counsel also submits that the other co-accused persons
have already been enlarged on bail. That apart, learned counsel also
relies upon the judgment of the Supreme Court in Mohammed Ibrahim
and Others vs. State of Bihar and Another reported in (2009) 8 SCC
751 particularly to para 2 to 4, to submit that the Supreme Court was
also in seisen of a civil case, which is similar in nature, which was given
a colour of a criminal offence and the Supreme Court had observed that
in such cases, the parties should be discouraged from filing criminal
complaint and the matter should ordinarily be decided by way of civil
suits.
10. On that basis, learned counsel submits that the case being
identical on facts, the judgment of the Supreme Court in the aforesaid
case would apply in the present case and the applicant can be enlarged
on anticipatory bail.
11. Per contra, Mr. Yudhvir Singh Chauhan, learned APP for the
State submits that the applicant has not co-operated in the investigation
process at all and despite the fact that the authorities tried to serve the
notices upon the applicant at his residence, the family members refused
to accept the notices on the ground that the applicant does not reside
there.
Signature Not Verified
Digitally Signed
Signing Date:16.08.2023
17:01:11
12. Learned APP submits that in view of the aforesaid behaviour and
conduct of the applicant, and without being able to investigate the
matter in respect of the role played by the applicant, the applicant ought
not to be enlarged on anticipatory bail.
13. Learned APP also submits that the amounts, as alleged by the
complainant to have been paid, are yet to be recovered. The applicant
does not deserve any indulgence of this Court.
14. Mr. Udit Mendiratta, learned counsel appearing for the
complainant also supports the submissions made by the learned APP for
the State. That apart, Mr. Mendiratta, learned counsel also invites
attention of this Court to the findings of the Civil Court in the judgment
to submit that there has been an explicit admission by the applicant to
have signed those documents, which are stated to be forged and
fabricated.
15. According to Mr. Mendiratta, learned counsel, the applicant has
also allegedly admitted having received the sum of Rs. 43 lakhs in the
transaction.
16. On that basis, learned counsel submits that the applicant cannot
now resile from the findings of the learned Civil Court and is bound by
it.
17. This Court has considered the arguments of the learned counsel
for the parties as also learned APP for the State. At the first instance,
this Court has considered the judgment of the Supreme Court, upon
which Mr. Thakur, learned counsel seeks to place his entire reliance on.
18. No doubt that the Supreme Court in the aforesaid case had taken
into consideration the fact that the disputes arising therein was of a civil
Signature Not Verified
Digitally Signed
Signing Date:16.08.2023
17:01:11
nature and had proceeded to quash the FIR on charges in case before it.
However, in the present case, the facts point out that as on the date of
executing the said documents of sale transaction, the applicant was fully
aware of the fact that he had no right of ownership of the said property
and that, to the mind of this Court, prima facie, at the moment suggests
that there was an intention of deception right at the inception.
19. This Court also finds support from the fact that the Civil Court
has also recorded a finding that the documents have been admitted to
have been signed by the applicant and also an admission of having
received Rs. 43 lakhs in lieu of the said transaction.
20. The issue that the other co-accused persons have been enlarged on
bail will not be relevant at this stage since this Court has to see only the
role attributed against the applicant.
21. So far as the applicant is concerned, this Court is of the
considered opinion that there is no good ground made out for granting
anticipatory bail at least at this stage.
22. In view of the above, the present bail application along with
pending application stands dismissed.
23. Nothing in this order shall be construed as an expression or
opinion on the merits of the pending matter.
TUSHAR RAO GEDELA, J.
AUGUST 9, 2023/nd
Signature Not Verified
Digitally Signed
Signing Date:16.08.2023
17:01:11
