SHYAMLA Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Heard. Admit. Heard finally by consent of the parties.

(2.) By this application, the applicant-accused is seeking her discharge from Regular Criminal Case No. 923 of 2009 pending on the file of Judicial Magistrate, First Class, Nagpur, in which, the applicant is being prosecuted for an offence punishable under Section 420 of the Indian Penal Code.

(3.) Complaint against the applicant has been filed by respondent No. 2 on 15/01/2008 alleging that although the applicant had agreed to sell an immovable property belonging to her to the son of the complainant by an agreement dated 31/10/2000 and had also handed over possession of the properly to the son of the complainant, the applicant executed registered sale deed dated 14/12/2001 on 29/12/2001 in favour of one Ghanshyam Pathak, alleged to be a middleman or broker for the transaction between son of the complainant and the applicant and thus cheated son of the complainant.