Sanjeev Sachdeva, J. - (1.) Bail APPLN. 167/2018 Petitioner seeks anticipatory bail in FIR No.315/2017 under Sections 420/406/34 IPC, Police Station Mehrauli.
(2.) It is alleged in the FIR by the complainant that in the year 2013, there was an Agreement entered into by him with the petitioner for purchase of a particular flat. It is contended that he has paid Rs.7 lakhs pursuant to the Agreement, however, later on, it transpired that the property has been sold to someone else by the proposed sellers.
(3.) Learned counsel for the petitioner contends that even as per the allegations in the FIR, the petitioner is alleged to have only witnessed the said transaction. Further, it is contended that the transaction is of year 2013 and the complaint has been lodged after four years.;