OM PRAKASH 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 Petitioner for quashing of FIR No.272/2011, under Section 420/468/471 IPC, Police Station Begumpur and consequential proceedings arising out of the same.

(2.) FIR No.272/2011 was registered in the Police Station Begumpur on the complaint made by Respondent No.3 Urmila Chaudhary to the effect that a sum of Rs.23.75 lacs was paid by Respondent No.3 to the Petitioner as sale consideration of Plot No.43-G, Pkt. 25, Sector 24, Rohini, Delhi. Later on, the Complainant came to know that the Petitioner was not the rightful owner of the Plot sought to be sold. When this fact was brought to the notice of the Petitioner, a sum of Rs.15 lacs was returned. The remaining amount was, however, not returned. Respondent No.3 thus lodged a report with the police.

(3.) THE learned counsel for Respondent No.3 has however, urged that Respondent No.3 has apprehension that Petitioner may take some proceedings against Respondent No.3 to her prejudice in respect of the transaction. The Petitioner, who is present in person undertakes that he will not initiate any proceedings in respect of the transaction in question.