YOGESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned Assistant Advocate General, Haryana.

(2.) THE F.I.R. No.163 dated 25.3.1996 has been registered under Sections 418/420 of the Indian Penal Code at police station, City Jagadhri, in respect of an occurrence said to have taken place on January 17, 1994, when agreement of sale in respect of a house was entered of a house was entered into and an earnest money of Rs. 1,27,000/ - is said to have been paid to the owners of the house.

(3.) LEARNED counsel for the petitioners contends that the case is, in fact, one of a civil liability.