AMRIK SINGH Vs. BAHADUR SINGH

JUDGEMENT

(1.) The prayer in the present petition under Sec. 482 Cr.P.C. is for setting aside the order dtd. 3/4/2019 (Annexure P-2) passed by the Additional Chief Judicial Magistrate, Kaithal, whereby the complaint filed by the petitioner vide Criminal Case No.2 dtd. 16/5/2016 under Ss. 406, 420, 506, 120-B IPC against the respondents has been dismissed and further for setting aside the order dtd. 1/6/2019 (Annexure P-4) passed in Criminal Revision No.75/2019 passed by the Court of Sessions Judge, Kaithal whereby the revision petition against the order dtd. 3/4/2019 has also been dismissed.

(2.) As per the version of the petitioner-complainant, accused-respondent No. 1 being owner in possession of land measuring 8 Kanals 4 Marlas comprised in Khewat No. 56, situated within the revenue estate of Malkheri, Kaithal, Haryana, as per jamabandi for the year 2013-2014), had agreed to sell the same to the petitioner-complainant for a total sale consideration of Rs.31,00,000.00 per acre, vide agreement to sell dtd. 29/12/2015 but refused to honour the same on the stipulated date. Subsequently, on 7/1/2016, accused/respondent No.1 in collusion with his associate i.e. accused-respondent No.2, alienated the same in favour of accused-respondent No. 3 and also criminally intimidated the petitioner-complainant.

(3.) In preliminary evidence, the petitioner-complainant got examined the following witnesses: <IMG>JUDGEMENT_95_LAWS(P&H)8_2025_1.jpg</IMG>