M.L. BAGHEL Vs. STATE/NCT OF DELHI

JUDGEMENT

(1.) BY way of this petition under Section 482 of the Code of Criminal Procedure, 1973 read with Article 227 of the Constitution of India, the petitioner challenges the order dated

(2.) 1.2014 passed by learned District and Session Judge, South District, Saket Courts, New Delhi whereby revision petition bearing Crl.Rev. No.293/13 titled 'M.L. Baghel vs. State/NCT of Delhi' filed by the petitioner was dismissed. 2. The petitioner filed a complaint under Section 200 of the Cr.P.C. for the offences under Section 415/416/419/420/ 463/464/466/468/469/471/506/120B IPC against the prospective sixteen accused persons on the allegations, inter alia, that the petitioner entered into an agreement to sell dated 20.12.2004 with Mr. Raghuvinder Singh in respect of plot No.184, 185, 248, 249, 250 and 251 in Block B under Khasra No.73, measuring 1168 sq. Yds. situated within the revenue estate of Village Neb Sarai, Tehsil Mehrauli, New Delhi for a total consideration of Rs.1,12,96,000/ - (Rupees one crore twelve lakhs and ninty six thousand). The petitioner paid a sum of Rs.22.00 lakhs (Rupees twenty two lakhs) towards earnest money. 50% of the remaining consideration amount was to be paid by 15.1.2005 and the remaining balance was to be paid by 15.3.2005, as per the agreement/Bayana Receipt dated 20.12.2004, executed by Raghuvinder Singh. At the time of execution of agreement to sell, Mr. Raghuvinder Singh handed over a copy of the agreement/Memorandum of Understanding dated 19.10.2004 purportedly executed between Mr. Raghuvinder Singh and the prospective sellers i.e. prospective accused No.2 to 16 in favour of accused no. 1 in respect of the said land to the petitioner.

(3.) VIDE order dated 6.8.2013, learned Chief Metropolitan Magistrate (South), Saket Courts, New Delhi dismissed the application under Section 156(3) Cr.P.C. as well as the complaint filed by the petitioner.