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Judgment
V.K. Shali, J.—These are two bail applications filed by Sunder and Heera Lal for grant of anticipatory bail in respect of FIR no.96/2011, u/Section 420/34 IPC registered by P.S. Neb Sarai.
The allegations against Heera Lal are that he had cheated the complainant of Rs. 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 Rs. 2,50,000/- is purported to have been shown on account of loan being taken by the accused persons from the complainant.
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 property in question to some third party for a total sale consideration of Rs. 8,80,00,000/-.
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