JAGIR CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is under section 482 Cr.PC for quashing of FIR No.69 dated 26.09.2009 under Sections 420 of Indian Penal Code registered with Police Station Longowal, District Sangrur on the basis of compromise (P2) dated 01.05.2010.

(2.) As per allegations in the FIR lodged by respondent no.2 Varinder Kumar one Jagdish Singh had entered into an agreement to sell dated 9.4.2008 for sale of his land for a sum of Rs.13,77,000/-. He received earnest money of Rs.10,50,000/-. The remaining three lacs were to be paid on the execution of the sale deed on 30.10.2008. It is alleged that the said Jagdish Singh in connivance with his other co-accused took the remaining amount of Rs.3,00,000/-(rupees three lac) from the house of the complainant on 10.06.2008 and thereafter refused to either execute the sale deed or return the amount.

(3.) The allegation against the petitioner Jagir Chand are that he was one of the marginal witness to the aforesaid agreement to sell dated 9.4.2008.