YOGENDRA SINGH THAKUR Vs. PREETI RAJ

JUDGEMENT

(1.) Applicant/.accused has filed this petition under Section 482 of Cr.P.C, for quashment of private complaint filed by respondent against petitioner for offence under Section 138 of Negotiable Instrument Act, proceeding in R.T. No. 18132/08 pending before JMFC, Bhopal.

(2.) Background facts may be summarized as under: -

(3.) The respondent and her husband were claiming exclusive titled over the plot No. 81 and petitioner believing their version agreed to purchase plot No. 81 and sale agreement was executed between petitioner and husband of respondent No. 1 (Ex. P-6) for a consideration of Rs. 2,80,000/- out of which petitioner had paid 2,00,000/- as sale advance and balance Rs. 80,000/- was given through post dated cheque Rs. 80,000/- dated 30.5.2008 (Ex. P-7).