MALIGAREDDY ANANTHA REDDY Vs. STATE OF A P

JUDGEMENT

(1.) THIS criminal petition under Section 482 cr. P. C. is filed by the petitioners/a-1 and A-2 seeking to quash the proceedings in Crime no. 60 of 2007 of Marriguda Polcie Station, nalgonda District, against them.

(2.) HEARD the learned counsel for the petitioners and the learned Public Prosecutor for the State and perused the material on record.

(3.) THE case of the de facto complainant is that on 01-01-2005, he entered into an agreement of sale in respect of an agricultural land to an extent of Acs: 20-16 gts, situated at vattipally Village, Marriguda Mandal, nalgonda District, for a consideration of rs. 48,00,000/-, with the petitioners, and the petitioners have received an amount of rs. 2,10,000/- on the same day. There was an agreement that on payment of balance sale consideration within 55 days from 07-10-2005, the petitioners will execute the sale deed. After completion of the said period, the de facto complainant approached the petitioners several times to receive the balance sale consideration, but they have refused and postponed saying that they would receive the entireamount at the time of registration. Finally the de facto complainant issued a legal notice, dated 12-04-2006, to the petitioners. Though received the said notice, they did not give any reply nor executed the sale deed. When the de facto complainant requested to refund the advance amount with interest, they did not repay the same, but they sold away the said land to third parties in contravention of the agreement, dated 01-01-2005, entered between the parties.