BALBIR PARASHAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the FIR No.153 dated 05.04.2007 under Sections 419, 420, 467, 468, 471, 120-B and 506 of the Indian Penal Code, 1860 (in short 'Act') registered at Police Station Ballabgarh City, District Faridabad.

(2.) Learned counsel for the petitioner has submitted that petitioner had agreed to purchase three shops from Parduman Singh (since deceased). Sale deeds with regard to two shops were executed in favour of the petitioner. However, sale deed with regard to one shop was not executed by Parduman Singh (since deceased).

(3.) In this regard, petitioner had filed suit for specific performance against Parduman Singh (since deceased) and attesting witness Babu Ram Verma. During the pendency of the suit, Parduman Singh died and his legal representatives were brought on record.