Pushpendra Singh Bhati, J. - (1.) The petitioner has preferred this misc. petition under Section 482 of Cr.P.C. for quashing the FIR No. 732/2014, registered at Police Station Nokha, District Bikaner, for the offence under Sections 420, 120B, 467, 468, 471 of IPC.
(2.) The allegation was that a 7.78 hectare of land in Village Dawa, was mutated in favour of Account No. 412 and 498 on 20.03.2003. The complainant urgently needed money and had sought an amount of Rs. 70,000/- on the conditional execution of sale deed. The complainant alleged that the sale deed was executed in favour of Sushila on 29.03.2010. It is further alleged by the complainant that an agreement was reached between the parties that after the complete amount is returned, then the land shall be returned by sale deed after taking the due amount on the interest of 75 paisa per month but the petitioner is abide by the agreement to return the land in question.
(3.) Learned counsel for the petitioner states that the transaction was bona fide sale and there is no question of any account of return of the sale deed as the sale itself was registered and in case the matter pertained to security of the lands in question, then they would have entered into a transaction on mortage or any other security.;