Pushpendra Singh Bhati, J. - (1.) Petitioner has preferred this misc. petition under Section 482 of Cr.P.C. in the matter of quashment of FIR No.101/2016 PS Nohar, District Hanumangarh, registered for the offence under Sections 120-B, 418, 420, 423, 464, 471, 447 & 427 of IPC against the petitioner and others.
(2.) The sum and substance of the complaint is that the petitioner entered into an agreement with the complainant on 24.04.2015 to sell out the land of Khasra No.134/1, measuring 1.0120 hectare to the extent of his 2/8 share for consideration the amount of Rs.2,00,000/- and accordingly he paid a sum or Sr. 1,70,000/- to the petitioner as a token money and the petitioner handed over the possession of the land to him. It is alleged in the complaint that the agreement to sale which was registered in favour of the complainant on 12.09.2015 was not executed by the present petitioner. It is further alleged that he did not return the amount which was taken by him as advance and also he further sold the same land to one Anju Devi despite the fact that he was under legal obligation to honour the sale agreement.
(3.) Learned Public Prosecutor submits that status report is exact version of the aforementioned facts whereby the petitioner was under a legal obligation arising out of agreement to sale in favour of the complainant but failed to honour the agreement and further sold the land to one Anju Devi. The total investigation made by the investigating authority is that there was an agreement to sale which was not honoured by the petitioner and instead of honouring the execution the agreement to sale further sold the land.;