H.S. BEDI Vs. INDERJEET SINGH

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner for quashing of complaint case no.6740/1 titled "Inderjeet Singh v. Kiran Pal Singh Choudhary & Ors.",pending before the learned Metropolitan Magistrate, Tis Hazari Courts, Delhi, and the order dated 25.03.2011 summoning the petitioner under Section 420 IPC and the proceedings arising therefrom.

(2.) Factual matrix, emerges from the record, is that the complainant/respondent, namely, Inderjeet Singh has filed a criminal complaint against accused persons, namely, Kiran Pal Singh Chaudhary, IDEB Project (P) Ltd. and the petitioner-herein H.S. Bedi alleging therein that Kiran Pal Singh represented to the complainant that he had good relations with the petitioner-herein and he would get allotted a land measuring 500 sq. meter @ Rs.2200/- per sq. meter in the name of the complainant in the Industrial Estate, Phase-I, Kashipur, Uttarakhand. The complainant made a total payment of Rs.10,94,998/- by way of cheques in favour of Kiran Pal Singh and IDEB Project (P) Ltd towards allotment and purchase of the said land.

(3.) The learned Metropolitan Magistrate vide order dated 25.03.2011, summoned the accused persons while observing that a prima facie case for commission of offence under Section 420 IPC is made out against the accused persons.