MILKHI Vs. BHAN SINGH

JUDGEMENT

(1.) Milkhi petitioner entered into an agreement with Bhan Singh respondent on 7-7-1980 for the sale of his land measuring 24 Kanals and 8 Marlas. He was paid Rs. 600/- by way of earnest money. The sale deed was to be executed on or before 15-6-1981. The balance sale price was to be paid at the time of registration of the sale deed. It was provided in the agreement that in case the petitioner failed to execute the sale deed he will be liable to pay Rs. 6000/- to the respondent by way of damages apart from the refund of the earnest money. The petitioner was entitled to forfeit the earnest money in case of the respondent failed to abide by the terms of the agreement.

(2.) The sale deed was not executed on 15-6-1981. According to the respondent, the petitioner failed to abide by the terms of the agreement. The respondent filed a criminal complaint under sections 404/406, Indian Penal Code, against the petitioner in which the latter has been summoned under Ssection 420, I.P.C. by the Judicial Magistrate Ist Class, Hissar, vide order dated 9-2-1982, which has been assailed in this petition under section 482, which has been assailed in this petition under section 482, Criminal Procedure Code.

(3.) The learned counsel for the petitioner has argued that the evidence led by the respondent in support of his complaint is to the effect that the petitioner did not abide by the terms of the agreement. It is also the case of the respondent that the petitioner sold the land to somebody else. The dispute between the parties regarding the infringement of the terms of the agreement on the apart of the petitioner is essentially of civil nature. The learned trial Court has erred in summoning the petitioner under section 420 I.P.C. The contention of the learned counsel for the petitioner must prevail