Sanjeev Sachdeva, J. - (1.) Petitioner seeks anticipatory bail in FIR No. 37/2019, under Sections 342/323/354B/354/506/509/34 Indian Penal Code, 1860, Police Station Narela.
(2.) The allegations in the FIR are that the husband of the prosecutrix had purchased a property through the petitioner, however, the registration of the documents was not got done despite taking money. It is contended that when the prosecutrix along with her husband had gone to ask the petitioner to register the plot or to refund the money they dragged her inside their house and locked the door and thereafter the petitioner along with his wife assaulted her. It is alleged that petitioner tore her clothes.
(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that the subject FIR is an offshoot of a property dispute, which the complainant had raised with the petitioner. It is submitted that the property was purchased through the petitioner who was acting as a property broker and in case there was any dispute it was with the owner of the property.;