SATNAM SINGH Vs. STATE & ANR

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No.305/2012 under Sections 420/468/471/120-B IPC, Police Station Shahbad Dairy. The petitioner was discharged of the offence under Section 467 IPC.

(2.) As per the FIR, the petitioner as well as the co-accused had entered into a transaction with the complainant for sale of the property and, for purchase of which, a sum of Rs. 20,00,000/- was paid as earnest money. Subsequently, it transpired that the documents which were handed over to the complainant were forged.

(3.) One of the co-accused Manjeet @ Maheshwar Singh @ Surender @ Bagga has since expired. This fact has been verified by the Investigating Officer.