KUNWAR PAL SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) THIS is a Petition under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) preferred by the Petitioners for quashing of FIR No.233/2005, under Section 420/468/471/34 IPC, Police Station Sultan Puri and consequential proceedings arising out of the same.

(2.) FIR No.233/2005 was registered on the basis of the statement of Savitri Devi (the Complainant). The Petitioners purported to sell a plot of land measuring 48 Sq.Yds. to the Complainant for a sum of Rs.11,50,000.00. A sum of Rs.5,50,000.00 was paid as an earnest money and certain documents were executed which were taken back by the Petitioners and accused Kunwar Pal and Kamal Kukreja (PO) on the pretext that the documents would be retained by them till the plot is converted to freehold. The Complainant got suspicious and it transpired that the Petitioners were not the owner of the Plot and had cheated the Complainant.

(3.) THE abovesaid amount already stand paid in terms of the settlement reached between the Petitioners and the Complainant.