POOJA Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed the present M.Cr.C. under Sec. 482 of Code of Criminal Procedure, 1973 (in short Cr.P.C.) seeking quashment of F.I.R. registered at Crime No.1082018, Police Station - Kanadiya, District - Indore under Ss. 420, 120-B, 467, 468, 471 & 34 of the Indian Penal Code (for short IPC).

(2.) On 21/3/2018, Rajesh Meshram So Tulsiram Meshram submitted a written complaint at Police Station - Kanadiya, District - Indore against Sanjay Thakur, Girija Thakur and Pooja Bhogle (present applicant) alleging that he entered into an agreement to sale with Sanjay Thakur, Girija Thakur for purchase of Flats No.203, 301, 105, P1 & P2 situated in Multi Storeyed Building, Rishabh Arcade, constructed on Plot No.CA7, Bicholi Mardana, Indore, but they deliberately did not execute the sale deed in his favour, therefore, action be initiated against them. Paragraph - 12 of the F.I.R. is reproduced below-

(3.) Though the applicant has been arrayed as accused No.3, but no such allegations have been levelled against her. The investigation has revealed that Sanjay Thakur & Girija Thakur sold Flat No.301 to the applicant vide sale deed dtd. 26/11/2015.