MANISHA GOYAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in this petition, filed under Section 482 of the Code of Criminal Procedure, is for quashing of FIR No. 141, dated 25.7.2004, registered under Sections 406/420 of the Indian Penal Code, at Police Station City Rajpura, Distt. Patiala.

(2.) The petitioner executed an agreement with the complainant to sell land, measuring 2 bighas out of 5 bighas 3 biswas, comprised in Khewat/Khata No. 133/207, bearing Khasra Nos. 706/37(1-12), 707/37(3-11), for a total sale consideration of Rs. 3,10,000/-. The petitioner was paid a sum of Rs. 1,10,000/- as earnest money and was required to execute a sale-deed. As per the averment in the FIR, neither the petitioner nor her husband turned up at the Tehsil office on 3.11.2003, the date fixed for the execution of the sale-deed.

(3.) The complainant alleges that he repeatedly met the petitioner and her husband and requested for the execution of the sale-deed, but failed to get any satisfactory response. On 20.6.2004, the petitioner and her husband are alleged to have told the complainant that they had already executed oral agreements with a number of parties, regarding the said land. They also refused to return the amount of Rs. 1,10,000/-.