AARTI VERMA Vs. STATE OF U T CHANDIGARH

JUDGEMENT

(1.) CRM-M Nos. 24223 and 28524 of 2012 are being disposed of by this common order since both the criminal miscellaneous petitions have arisen out of FIR No. 147, dated 23.5.2012, under Sections 120-B and 420, IPC, registered at Police Station, Economic Offences Wing, Sector 17, Chandigarh, and the common prayer in both the petitions is for grant of regular bail to the petitioners.

(2.) The brief facts of the case are that the complainant, Amit Mahajan, had lodged the present FIR against Dr. Rakesh Verma and his wife Aarti Verma (petitioners) with the allegations that they (petitioners) were owners of House No. 220, Sector 16-A, Chandigarh. The petitioners executed an agreement to sell, dated 20.11.2010, in favour of the complainant, Amit Mahajan, in respect of the above said House No. 220, Sector 16, Chandigarh, for a total sale consideration of Rs. 11.01 crores.

(3.) At the time of the agreement, the petitioners assured the complainant that the property was free from all sorts of encumbrances and, as such, he (complainant) paid an amount of Rs. 2.00 crores as earnest money, another Rs. 2.00 crores on 25.12.2010 and Rs. 2.50 crores on 15.3.2011. The date for execution of the sale deed was fixed as 20.5.2011.