JAI PARKASH SOHAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) JAI Parkash Sohar and his son Parveen Kumar have filed this petition under Section 482 of the Code of Criminal Procedure (in short - Cr. P. C.) for quashing of FIR No.357 dated 09.12.2004, under Sections 420 and 120-B of the Indian Penal Code (in short - IPC), registered at Police Station Civil Lines, District Ludhiana, along with all consequential proceedings arising there from.

(2.) PETITIONER no.1 mortgaged his property with State Bank of Patiala - respondent no.3 for taking loan. Petitioner no.1 thereafter sold the said property to his two sons Parveen Kumar - petitioner no.2 and Pardeep Kumar (non-petitioner), who further sold the same to respondent no.2 T. R. Sharma with the assurance that there was no encumbrance on the property. However, respondent no. 2 later on learnt that property stood mortgaged with respondent no. 3. Thereupon respondent no.2 lodged the impugned FIR.

(3.) LEARNED counsel for respondent no.2 states that out of some amount, which was payable by respondent no.2 to Pardeep Kumar (non petitioner) out of sale consideration, respondent no.2 has paid Rs.2.5 lacs approximately to respondent no.3 - Bank to clear the loan account and therefore, respondent no.2 should not be liable to pay the said amount to Pardeep Kumar at some subsequent stage. In this context, learned counsel for the petitioners, on instructions from petitioner no.2, who is also present in person in the Court, states that if at some subsequent stage, non-petitioner Pardeep Kumar demands the aforesaid amount from respondent no. 2 petitioners shall be liable to pay the same. In view of this undertaking, learned counsel for respondent no.2 states that respondent no.2 has no objection to the quashing of impugned FIR as against the petitioners.