JAGJIT SINGH Vs. STATE OF PUNJAB & ANOTHER

JUDGEMENT

(1.) Accused-Jagjit Singh has filed this petition under Section 482 of the Code of Criminal Procedure (in short, Cr.P.C.) for quashing FIR No.21 dated 12.03.2012 (Annexure P-1) registered under Sections 420 and 406 IPC at Police Station Amargarh, District Sangrur.

(2.) I have heard learned counsel for the petitioner and respondent No.1-State whereas none has appeared for respondent No.2 in spite of adjournments and pass-over.

(3.) Respondent No.2 lodged the impugned FIR alleging that petitioner orally agreed to sell three bighas land of his brother Dev Singh and received Rs. 2,00,000/- as earnest money in two installments of Rs. 1,00,000/- each, but the petitioner neither executed the sale deed nor returned the amount of the complainant.