TANVEER AHMAD Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Present writ petition has been filed by the petitioner for quashing the first information report dated 24.09.2015 lodged by the respondent no.3 on the basis of which a case crime no.278 of 2015 under Sections 420, 467, 468 and 471 I.P.C. was registered at Police Station Patelnagar, District Dehradun.

(2.) Allegations in the complaint are that petitioner in collusion with other accused persons took a sum of Rs.60,00,000/- from respondent no.3, his friends and relatives assuring them to give job in the services of State Government. But after a long time neither they provided job nor their money of Rs.60,00,000/- returned back. It is stated that the petitioner in collusion with other accused persons grabbed the money of respondent no.3, his friends and other relatives by cheating. On the basis of which an F.I.R. was registered.

(3.) The case of the petitioner is that there was a settlement between the petitioner and respondent no.3 that petitioner would purchase the house of respondent no.3 on sale consideration of Rs.35,60,000/-. In this regard, a receipt was prepared and at the same point of time, the petitioner made payment of Rs.5,60,000/- to respondent no.3. It is submitted that after taking money of Rs.5,60,000/- from the petitioner, respondent no.3 neither executed the sale deed of property nor returned the money to the petitioner. Thus, the respondent no.3 made a false story of taking money from him, his friends and relatives.