(1.) The petitioner has filed the instant writ petition under Art. 226 of the Constitution of India challenging the First Information Report registered against her by the police station Raipur Kotwali being Crime No. 0071/2021 on 17/3/2021 for commission of offence punishable under Sec. 420 of IPC.
(2.) The brief facts, as projected by the petitioner, are that the petitioner is the owner of the house No. 41/160 constructed over the land bearing Khasra No. 870 (part) ad-measuring area 2300 sq. ft. situated at Patwari Halka No. 106A/46, RI Circle Raipur, Maulana Abdul Rauf Ward No. 41, Baijnathpara, Raipur, which she has purchased from its erstwhile owner – Smt. Ahmadi Mustak vide registered sale deed dated 24.09.2014 for valuable consideration of Rs. 73,00,000.00.
(3.) The petitioner has entered into an agreement on 7/6/2017 with respondent No. 3 – Sarik Memon. The relevant terms of the agreement (Annexure P-3) are extracted below:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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