BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition under Sec. 482 Cr.P.C. is for quashing of the FIR No.0351 dtd. 19/12/2019 registered under Ss. 420/120-B IPC at Police Station Model Town, District Hoshiarpur along with all consequential proceedings arising therefrom.

(2.) The brief facts of the case are that the complainant/respondent No.2 entered into an agreement to sell with the petitioner No.1, the power of attorney of petitioner No.2 who is the owner of the property on 11/6/2018. The sale deed was to be executed by 10/11/2018.

(3.) Before the execution of the sale deed on 10/11/2018, the respondent No.2 issued a legal notice dtd. 7/8/2018 (Annexure P-2) to the petitioners stating that they had agreed to handover the original sale deed to her before the execution of the sale deed and therefore, the same be handed over to her (complainant) within 15 days. The petitioners submitted a reply to the said notice stating that the agreement to sell did not contain any such recital of handing over original documents to the respondent No.2 and even otherwise, at the stage of an agreement to sell the question of handing over of original documents did not arise.