- (1.) Heard Sri Chandra Prakash Singh, learned counsel for the petitioners, Sri D.S. Pandey, learned counsel for respondent no.3, learned A.G.A. for the State and perused record.
(2.) This petition has been filed by the petitioners with a prayer to quash the F.I.R. Dated 11.06.2016 in Case Crime No. 361 of 2016 under Sections 420, 406, 504 and 506 I.P.C. at Police Station Sector-58, Noida, District Gautam Budh Nagar.
(3.) Prosecution case in brief is that F.I.R. was lodged by informant, respondent no.3, Surendra against petitioners alleging that an agreement to sell was executed by petitioner nos. 1 and 2, namely, Brahm Singh and Budhram on 7.5.2014 in his favour by which it was agreed that sale deed would be executed of Khasra No. 324 situated in Village Bishanpur, District Gautam Budh Nagar within three months for total consideration of Rs.39 lacs for which he also made a part payment of Rs.11 lacs and further gave Rs.5 lacs to petitioner nos.1 and 2. Petitioner no.3, Sant Ram is a witness of said agreement to sell. It is further alleged that when respondent no.3 required petitioner nos.1 and 2 to execute sale deed, he came to know that said land has been acquired by NOIDA authorities, hence he lodged F.I.R. against petitioners for the aforesaid offences at the concerned police station.;