KAWALJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing of the FIR No. 280 dated 21.11.2013 under Sections 420, 467, 468, 471, 120-B IPC, registered at Police Station Jandiala Guru, Amritsar Rural, District Amritsar and the further proceedings pending before the trial Court.

(2.) It is worth noticing that while issuing notice on 20.1.2016, the further proceedings, qua the petitioners, were stayed. Later on, the petition was admitted and the interim order was directed to continue.

(3.) Brief facts of the case are that respondent No.2-complainant- Rajdavinder Singh got the aforesaid FIR registered with the allegations that the land measuring 44 Kanals 02 Marias was owned by Mahinder Pal Singh and Sukhpal Singh, residents of Jandiala Guru, Tehsil and District Amritsar and both of them vide agreement to sell dated 26.3.2011 agreed to sell the same tothe complainant and others. Later on, the complainant purchased 15 Kanals 18 Marias of land vide sale deed dated 27.1.2012 in favour of the complainant and one Vishaldeep Singh, Surinder Kaur, Gurcharan Singh and Tejinder Singh. It is further stated in the FIR that the land was to be jointly purchased for the purpose of carving out of plot and selling the same. It is further stated that later on, the remaining land, i.e. 28 Kanals 4 Marias was sold in favour of the petitioners and the owner has not returned certain amount as agreed between them and have committed the offence of cheating and forgery.