MAHENDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr. P. C' for short) seeking quashing of FIR No.154 dated 17.6.2012 under Sections 420/406/120-B of the Indian Penal Code,1860 (for short 'IPC') (Annexure P6) registered at Police Station Rajpura City,Tehsil Rajpura, District Patiala along with all consequential proceedings arising thereto.

(2.) Learned counsel for the petitioner has submitted that the dispute between the parties could be said to be purely civil in nature. In fact, the petitioner had remained present in the Office of the Sub Registrar on the date fixed for execution of the sale deed.

(3.) Complainant had failed to appear for registration of the sale deed. Petitioner had issued notice to the complainant for execution of the sale deed. Since the dispute between the parties was purely civil in nature, complainant could have filed a suit for specific performance of agreement to sell in question but till date had failed to do so.