CHAND KISHAN RAZDAAN Vs. HEMA SAXENA AND ANR.

JUDGEMENT

(1.) LEARNED Metropolitan Magistrate, by the impugned order dated 02.02.2008, has dismissed the complaint filed by the Petitioner under Sections 418/420/506/34 of the Indian Penal Code, 1882 (IPC for short hereinafter) and has held that there is no ground to summon the Respondents -accused.

(2.) AGGRIEVED by this order the Petitioner has filed the present revision petition. The Petitioner relies upon agreement to sell dated 1st May, 2006 in respect of second floor of property No. B -18, Ashoka Niketan, Delhi -92 in which the sale consideration mentioned is as Rs. 68 lacs. The relevant allegation in the complaint read as under:

(3.) IT may be noted here that the agreement to sell relied upon by the Petitioner dated 1st May, 2006 consists of three pages. It is only the last page which purportedly bears signatures of Hema Saxena. First two pages of the agreement to sell do not bear signatures of Hema Saxena. The first two pages have signatures only of the Petitioner. The figure of Rs. 68 lacs is mentioned at page No. 2 and is not mentioned at page No. 3.