RAJINDER KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Respondents No.3 and 4 not present despite service.

(2.) The petitioner seeks quashing of FIR No.210 dated 21.6.2014, registered under Sections 406, 420, 467, 468, 471, 506 Penal Code at Police Station Shahabad, District Kurukshetra.

(3.) It comes out that the complainant-respondent No.2 had moved a complaint before the learned Illaqa/Duty Magistrate, Kurukshetra wherein a request was made under Sec. 156(3) Crimial P.C., 1973 for registration of the case. As the Magistrate forwarded the same to the Police Station, the police registered the present FIR. In the FIR, it is alleged that accused entered into an agreement to sell dated 1.12.2011 for selling a house measuring 8 marlas situated in Patti Jhabran, behind Lucky Colony, Shahabad, District Kurukshetra. Rs..10,00,000.00 were paid as earnest money. The possession was not handed over. The sale deed was to be executed whenever the complainant was to ask for the same. It is alleged that later on when the complainant approached the accused and asked him to deliver the possession and execute the sale deed, after adopting delaying tactics, he has refused to do so.