JYOTI & ANOTHER Vs. OMWATI

JUDGEMENT

(1.) The petitioners stand summoned under Section 420 read with Section 34 IPC. In this petition, the petitioners have prayed for quashing of order dated 5.6.2012 and the criminal complaint No.50 of 2011 and all subsequent proceedings arising therefrom.

(2.) Smt.Anita Devi is owner in possession of land comprised in Khewat No.119, Khatoni No.134, Khasra No.240 (0-18) in the revenue estate of Kanhori, Tehsil and District Rewari. She agreed to sell her share in land to the complainant for consideration of Rs. 1,20,000/-. She received sum of Rs. 90,000/- as earnest money. The remaining sale consideration was to be paid at the time of executing the sale deed.

(3.) It is alleged that Smt.Anita Devi sold this land to Smt.Jyoti (petitioner No.1) and Smt.Krishna (petitioner No.2) on 25.7.2011, who are residents of the same village. It is alleged that Anita Devi has executed this sale deed which is false and forged in favour of petitioner Nos.1 and 2 and, therefore, has cheated the complainant. A complaint in this regard was made to Police Station, Model Town, Rewari, but local police in collusion with the accused persons did not take any action.