AMOL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgement shall dispose of CRM Nos.M-23305, 13243 and 18673 and of 2020 as the petitioners therein are the accused in the same FIR.

(2.) One Ravinder son of Jai Narayan is the owner of 1/4th share in land measuring 31 Kanal 4 Marla situated in village Khaintawas, Tehsil Farrukh Nagar, District Gurugram. This 1/4th share works out to 7 Kanal 16 Marla. This land had been purchased by him along with his three other brothers at the rate of Rs. 1.8 crores per acre. The sale deed in this regard is dated 02.08.2017 and the total sale consideration mentioned therein is Rs. 7.10 crores. The seller is one Smt. Nirmala mother of Yogesh. On 15.3.2020 said Ravinder received a Speed Post envelope which contained summons for appearance in the Court of Civil Judge (Junior Division) Patuadi, as well as documents of a civil suit. The civil suit was one for specific performance of an agreement to sell in respect of his share of the land purchased by him vide sale deed dated 02.08.2017. He realised that some persons had hatched a conspiracy to deprive him of his land by forging an agreement to sell. Therefore, he gave a complaint dated 15.03.2020 to the police leading to registration of FIR No. 77 dated 16.03.2020 at Police Station Farrukh Nagar, District Gurugram, under Sections 420, 467, 468, 471 and 120 B IPC.

(3.) The vendee of the land is one Umed Singh son of Raja Ram. The agreement to sell is witnessed by Krishan Kumar son of Ram Kumar and Kanwar Singh, Namberdar. Thus, these three persons were nominated as the accused. Later, it transpired that the person who had impersonated the complainant is Amol Singh resident of Nurpur Badshahpur Gurugram and that one Vikram son of Uday Singh had introduced Amol Singh to Umed Singh. Thus, said Amol Singh and Vikram were also nominated as accused. It also came to light that Amol Singh is the sole proprietor of a firm known as Metro Car Rental which had been incorporated on 03.07.2017.