PARVEEN NAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed under Sec. 482 of Cr.P.C. seeking quashing of FIR No.0028 dtd. 13/1/2022 under Ss. 120-B, 420, 467, 468 and 471 of IPC registered at Police Station City Sonipat, District Sonipat (Annexure P-1) alongwith all consequential proceedings arising therefrom including the challan (Annexure P-3) under Ss. 120-B, 180, 420, 467, 468 and 471 of IPC filed against the petitioners as no offence is made out rather a civil dispute has been given the colour of criminality.

(2.) Brief facts of the present case are that the complainant Ajay Kumar alias Ajay son of Shri Dariya Tehsil and District Sonepat was owner and in possession of land comprised in Rect. and Killa No.2/25 (1-4), 3/21 (3-0), 22 (017), 5/1 (8-0), 2(8-0), 3 (5-11), 4 (1-11), 6 (4-7), 7/1 (2-0), 7/2 (6-0), 8 (7-4), 9 (80), 10 (8-0), 11 (7-17), 12 (7-11), 13(7-12)14/1 (2-0) 14/2 (6-0), 15 (8-0), 16 (80), 18 (8-0), 19/1 Min 4-19, 20/1/1 min (2-7), 5/26 (0-10), 6/5 (7-18), 6 (8-0).

(3.) A perusal of the above shows that the main allegations against the petitioners are that they have forged and fabricated an agreement to sell No.13668 wherein the price of sale consideration was got written only as Rs.25,00,000.00 per acre instead of Rs.1.25 crore per acre. It is further alleged that petitioner Sanjay and Yogesh Kumar filed suit for possession by way of specific performance of agreement to sell dtd. 7/3/2019 alongwith the relief of declaration and injunction under Sec. 26 of the C.P.C. and Sec. 34 and 38 of the Specific Relief Act, 1963 against the complainant and one Shivank Garg on 13/1/2022.