GAUTAM SINGH Vs. STATE OF J&K AND ANR

JUDGEMENT

(1.) This is a petition under Section 561-A Cr.P.C filed by the petitioner for quashing of FIR No. 46/2019 dt. 25.03.2019, registered with Police Station, Kishtwar for offences under Section 420 of the RPC.

(2.) Briefly stated the material facts are as under:

(3.) A written complaint was lodged by the complainant-respondent No. 2 herein before the Inspector General of Police, Crime Branch, Jammu alleging therein that the accused-petitioner approached the complainant and offered to sell his land measuring 4 marlas falling under khasra no. 112 situate at Lach Khazana, Kishtwar for an amount of Rs. 5.10 lacs.