AMIT SEHGAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.554 of 2023, under Ss. 120-B, 34, 420, 467, 468, 471, 504 and 506 IPC, Police Station Kotwali Roorkee, District Haridwar, with related reliefs.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, the respondent no.3, the informant, entered into an agreement to sale with the petitioner. The petitioner had agreed to sell a property to the informant at a consideration of Rs.68,55,000.00. The petitioner had received entire sale consideration except Rs.18,55,000.00 which were to be given at the time of execution of sale deed. The agreement was to remain valid till 14/6/2023. The petitioner did not execute sale deed. Instead, on 25/4/2023, he sold the property to some other person. Thereby cheated the petitioner.