TARAK DASH MUKHARJEE Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This petition takes exception to the judgment and order dtd. 26/8/2019 passed by the learned Judge of the Allahabad High Court. The appellants invoked Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') for quashing a First Information Report (FIR) registered at the instance of the respondent no.4. The main ground of challenge by the appellants who were arraigned as accused in the FIR filed by the respondent no.4 was that it was the second FIR based on the same set of facts on which the earlier FIR was registered again at the instance of the respondent no.4. By the impugned judgment, the High Court declined to exercise its jurisdiction under Sec. 482 of Cr.P.C.

(3.) An agreement for sale dtd. 14/6/2006 was executed by and between the appellants and four others as the vendors and one Prasidh Narayan Rai (the deceased husband of the respondent no.4) as the purchaser. The agreement for sale was executed by the appellants and four others in respect of their 5/6th undivided share in House Nos. B.12/120A, B.12/121, B.12/122, B.12/124 and B.12/125 situated at Mohalla Gauriganj, Nagar Nigam Ward Bhelupura, Varanasi city and House No. B. 15/71, B. 15/72, B. 15/81 and B. 15/91 situated at Mohalla Faridpura, Nagar Nigam Ward Bhelupura, Varanasi city. The agreed consideration was Rs.19,80,000.00. A sum of Rs.15,00,000.00 was paid by the late husband of the respondent no.4 to the appellant and other vendors as earnest money. In the year 2014, a written complaint was made by the respondent no.4 to the Station House Officer (S.H.O.) Police Station Bhelupur, Varanasi. In the said complaint, it was alleged by the respondent no.4 that after death of her husband, the appellant no.1 sold his share in the subject property on 27/7/2013 to the appellant no.2. It was alleged that the appellants have committed offences of fraud and forgery. According to the case of the appellant, as per the information furnished to them under the Right to Information Act, 2005 by the officer in charge of Bhelupur Police station, the allegations in the complaint made by the respondent no.4 were found to be untrue and therefore, no action was taken on the complaint.