KURBAN @ BHURA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of present criminal writ petition, the petitioner seeks a writ, order or direction in the nature of certiorari quashing the impugned FIR dated 08.11.2016, registered as crime no. 368 of 2016, under Sections 419, 420, 506 IPC, relating to Police Station, Kotwali Manglor, Roorkee, District Haridwar.

(2.) Heard learned counsel for the parties, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) It is the submission of learned counsel for the petitioner that the impugned FIR has been lodged against the petitioner levelling allegation that he took a sum of Rs. 75,00,000/- from complainant-respondent no. 3 on the assurance that the land will be sold to the said respondent by way of sale deed, which was not done.