SATISH SOMA BHOLE Vs. PRAVIN CHANDRABHAN WAGH

JUDGEMENT

(1.) This application is filed for quashing the complaint registered as R. C,c. No. 210/2000 of j. M. F. C. Erandol District Jalgaon.

(2.) Background facts of the case are as under: that, he resides at Jalgaon. He owned plot no. 4 in land S. No. 91/2 of village Nimkhedi Bk. Tq. Dist. Jalgaon. The area of this piece of land as per record is 881. 5 sq. meters. The respondent no. 1 and his associates wanted to purchase the same. After full verification they agreed to purchase this piece of land with the boundaries as on spot for lum-sum amount of Rs. 92,000/- by registered sale deed dated 31. 7. 1991. After it they got their name recorded in the revenue record. At any point the respondent no. 1 never raised any grievance on any point in respect of this plot. That on 20. 11. 2000 the respondent no. 1 filed Reg. Cr. case No. 210/2000 in court of J. M. F. C. Erandol Dist. Jalgaon for offences punishable under sections 406/420 I. P. C. The respondent no. 1 alleged that on 5. 5. 2000 the Asstt. Director of Town Planning, Jalgaon, corrected the record and send it to Collector, Jalgaon. It was also alleged that on taking information from the record of A. D. T. P. Office , it was revealed that the area of the plot was 746. 62 sq. meters.

(3.) The learned counsel appearing for the respondent submitted that the applicant has cheated the complainant showing and executing the document of demarcation of plot.