CHANDRA KALLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY way of instant revision petition under Section 482 Cr.P.C., the petitioner seeks to quash FIR No. 95/2003 Police Station Nohar, District Hanumangarh for offence under Section 420 I.P.C.

(2.) I have perused the FIR. It is alleged that the petitioner herein agreed for sale of her house situated in Nohar to private respondent Suresh Chandra for a sum of Rs. 8,50,000/-. A sum of Rs. 8,00,000/- was paid and the agreement was executed. It is further alleged that after two or three days he came to know that she has already sold portion of house to one Bishna Ram and has taken Rs. 1,00,00/- from him. It is further alleged that Champa Lal and Vinod Kumar later on prevailed upon Bishna Ram and got the agreement cancelled on 15.7.2002. The grievance of the complainant is that the petitioner is not getting the document registered.

(3.) IN identical circumstances, the Supreme Court in Nageshwar Prasad Singh @ Sinha v. Narayan Singh and Anr., 1998 Cr.L.R. (SC) 670 considering the dispute of civil nature, has quashed the proceedings.