Mr. A.K. Sikri, J. - (1.) Leave granted.
(2.) The minimal facts which are required to dispose of this appeal are recapitulated below:-
(3.) The appellant and respondent No. 2 are relatives. Respondent No. 2 had lodged FIR No. 36 of 2010 in P.S. Kotwali (Churu), District Churu, Rajasthan for the offences punishable under Section 420 and 406 of Indian Penal Code, 1860 against the appellant with the allegation that he paid Rs. 22 lacs to the appellant for purchasing a flat in Mumbai, which actually costs Rs. 45 lacs, with the assurance that the appellant shall send the agreement for purchase of the flat and receipt of the money already paid and the appellant issued a cheque against the amount as security.;