SARDAR HARJEETH SINGH Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. to quash the proceedings initiated by the Police against the petitioners herein in Crime No.99 of 2013 for the offences under Sections 420, 406, 468, 120-B read with Section 34 IPC and Section 156(3) Cr.P.C. pending on the file of Karimnagar-I Town Police Station, Karimnagar District.

(2.) The facts of the case are that the second respondent herein filed a private complaint on the file of the learned Additional Judicial Magistrate of First Class, Karimnagar, alleging that the first and second petitioners herein in collusion with the third and fourth petitioners have fabricated an agreement of sale on 03.03.2010 in respect of the land admeasuring 363 square yards situated in Sy.No.975/A, Bhagath Nagar, Karimnagar, for a consideration of Rs.30,00,000/- and that they have also obtained signatures on blank stamp papers and white papers. The petitioners herein have also filed O.S.No.20 of 2013 on the file of the learned First Additional District Judge, Karimnagar, seeking specific performance of agreement of sale and I.A.No.109 of 2013 filed for grant of ad interim injunction. The petitioners further states that the allegations made in the complaint at their face value do not constitute any prima facie offence and it is purely civil in nature.

(3.) In I.A.No.1 of 2020 in Crl.P.No.2798 of 2013, it is represented that due to intervention of elders, the second respondent entered into a compromise with the third and fourth petitioners and executed registered sale deed dated 28.11.2013 upon receiving the remaining sale consideration and the said compromise was recorded in Lok Adalat Bench at Karimnagar on 01.12.2014. It is also stated that the second respondent died on 02.07.2017. Copies of the sale deed, Lok Adalat Award and death certificates have also enclosed to this petition. Perused the same.