SANJAY SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 438 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.') for grant of anticipatory bail in case FIR No.166 dtd. 25/6/2019 registered under Ss. 406, 420, 506 and 120-B of the Indian Penal Code, 1860 (for short 'the IPC') at Police Station Sarai Khawaja, District Faridabad, Haryana.

(2.) The above-said FIR was registered on the complaint made by respondent No.2-Girraj alleging that on 16/1/2019 the petitioner had entered into an agreement to sell of his land measuring 7 kanal 13 marla, situated at Mauja Ghughera, Tehsil and District Palwal, in his favour for a sale consideration of Rs.43,90,000.00 and on the basis of said agreement, the complainant had also entered into an agreement to sell of the said land in favour of one Jai Parkash s/o Girraj but when he asked the petitioner to get executed the sale deed of the said land in his favour, the petitioner demanded Rs.5,00,000.00 as he was in need of the said amount for his personal use. In the month of February, 2019 the complainant had given Rs.5,00,000.00 to the petitioner in presence of his nephew-Manoj and the petitioner assured him to get executed the sale deed of the land in the Nav Ratras. When the complainant along with his nephew-Manoj again asked the petitioner to get executed the sale deed of the land, the petitioner asked them to come at his house with an amount of Rs.17,00,000.00. On 5/4/2019 the complainant sent his nephew-Manoj along with his uncle-Om Parkash to the office of petitioner with an amount of Rs.17,00,000.00 where they came to know that the office was in the name of Shiv Hari Singla. The petitioner had forcibly taken the amount of Rs.17,00,000.00 from them. The petitioner had grabbed total amount of Rs.26,00,000.00 from the complainant and also threatened to kill him as well as his family members. Now, apprehending his arrest, the petitioner has filed the present petition for grant of anticipatory bail.

(3.) I have heard learned counsel for the parties and gone through the paper-book.