- (1.) Petitioners have preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.71 dated 20.6.2011 (Annexure P-5) under Section 420/ 120-B of the Indian Penal Code, 1860 (IPC for short) registered at Police Station Sadar Jalalabad, District Ferozepur and all the subsequent proceedings arising therefrom.
(2.) Prosecution story, in brief, is that the complainant had agreed to purchase 32 kanals of land from petitioner Gurmej Singh. Agreement to sell in this regard was executed on 28.4.2011 and Rs. 1,00,000/- were paid towards earnest money to the seller.
(3.) Thereafter, on 3.5.2011, another sum of Rs. 3,00,000/- were paid by the complainant to Gurmej Singh. When complainant went to give Rs. 8,00,000/- to Gurmej Singh on 11.5.2011, he (Gurmej Singh) refused to accept the said amount. A panchayat was convened but Gurmej Singh refused to execute the sale deed in favour of the complainant.;