SANDIP SOMANY Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) By this single judgment of mine, I shall dispose of three criminal petitions i.e. CRM-M Nos.8431 of 2014 filed by Sandip Somany, 8432 of 2014 filed by Rajendra Kumar Somany and 37933 of 2014 filed by Ram Niwas Jindal, arisen out of the same FIR No. 263, dated 14.03.2009, under Sections 406, 420, 465, 467, 468, 471 and 120-B IPC, registered at Police Station Karnal Civil Lines, District Karnal. All the aforesaid three petitioners by filing different petitions have sought quashing of FIR in question along with consequential proceedings arising therefrom qua them.

(2.) It is stated that petitioner Sandip Somany along with his father Rajendra Kumar Somany had jointly owned a portion of 43 kanal, 13 marla land, situated in revenue estate of Village Uchana, Tehsil and District Karnal. Through a General Power of Attorney dated 02.07.2008 (registered at Jalandhar on 01.09.2008), they authorised Ram Niwas Jindal to deal with the said land for the purpose of sale and execution of the necessary documents and consequence thereof.

(3.) Shri Ram Niwas Jindal acting as GPA entered into an agreement to sell dated 14.07.2008 with Mr. Vinod Saini for the purpose of selling the said land at an aggregate price of Rs. 1.25 crore per acre and had received earnest money to the tune of Rs. 70 lac. Mr. Vinod Saini made another payment of Rs. 50 lac by way of cheques dated 06.10.2008 towards the earnest money to be paid in furtherance of the said agreement to sell. The cheque was issued by M/s. UFIPL Infrastructure Ltd. i.e. respondent No. 2 in favour of Ram Niwas Jindal at the behest of Vinod Saini.