KUSUM LATA Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER seeks grant of anticipatory bail under Section 438 of the Cr.P.C in case FIR No.470 dated 02.12.2013 registered under Sections 420, 406, 506 IPC (section 120 -B IPC added lateron), Police Station City Sonepat.

(2.) FIR in question came to be registered at the instance of complainant Dharambir Singh. During the course of arguments, it was brought out before this Court that on 27.02.2013, an agreement to sell was executed between the petitioner No.1 and the complainant in respect of land measuring 31 square yard @ Rs. 15,00,000/ -. An amount of Rs. 11,00,000/ - is shown to have been paid towards earnest amount and target date for registration of sale deed was fixed as 24.03.2013. On 24.03.2013, it was Sunday and on 25.03.2013, vendor was present and one Asha was present on behalf of vendee and an amount of Rs. 4,80,000/ - is alleged to have been paid to the party through Asha Rani.

(3.) THE factual position was denied by the complainant and it was alleged that the agreement to sell was not honoured rather the sale was effected in favour of some other person who was not even assignee of the vendee.