T SUSHEELA Vs. STATE

JUDGEMENT

(1.) THIS petition filed under Section 482 of the Cr. P. C. to quash the impugned FIR in Cr. No. 359 of 2001, dated 25-6-2001 of Jayanagar police Station, Bangalore, mainly on the ground that the respondent-police have failed to inform themselves that the facts alleged in the FIR do not even remotely attract the ingredients of the offence of cheating. Petitioners being the absolute owners of the property have sold the said property to the complainant under a registered sale deed.

(2.) THE case of the respondent-prosecution is that the petitioner 1 suppressing the very fact about the attachment of the property by the debt Recovery Tribunal, sold the same to the complainant and subsequently after receipt of the notice the petitioner 1 has paid a sum of Rs. 1,08,00,000/- therefore, initiation of proceedings against the petitioner is in accordance with law.

(3.) HEARD the arguments of the Advocate for the petitioners and the respondent.