KAMAL BAJAJ Vs. THE STATE AND ORS.

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No. 301/2014 (PS Patel Nagar) instituted for offence under section 420 of the IPC on the strength of a settlement having been arrived at with the complainant/informant (respondent No.2).

(2.) As per the FIR, the petitioner had approached the respondent no.2 for purchase of the Ground Floor of property bearing no. M-118, Vikas Puri, New Delhi (hereinafter referred to as 'the property'). The petitioner is said to have represented himself to respondent no.2, as the owner of the aforesaid property and that the said property was free from all encumbrances, lien, decree etc.

(3.) It is submitted, that on such representation the respondent no.2 agreed to purchase the said property and entered into an agreement to sale with the petitioner. The total sale consideration was agreed at Rs. 1.25 Crore, out of which a sum of Rs. 20 Lakhs was paid by the respondent no.2. It was agreed that the balance amount would be paid at the time of execution of the sale deed in favour of the respondent no.2.