Vijay Bishnoi, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner with a prayer for quashing of FIR No.04/2018 of Police Station Basni, District Jodhpur City (West) for the offences punishable under Sections 420, 406 and 447 of IPC.
(2.) The above referred FIR was lodged at the instance of respondent No.2, wherein it is alleged that the accused petitioner along with his father Ummed Singh had approached the complainant for selling the plot No.30 situated in Second Scheme Karni Nagar, Kuri Bhagtasani. The petitioner being the owner of the plot assured the complainant that the plot is free from all encumbrances. It is stated in the FIR that the complainant was agreed to purchase the plot for consideration of Rs.3,33,000/- and in this respect, a sale deed agreement was executed on 25.08.2001, wherein it is clearly mentioned that the amount of Rs.3,30,000/- has been delivered to the petitioner.
(3.) It is alleged in the FIR that though the complainant has requested the petitioner to get the sale deed of the plot in question registered before the Sub-Registrar on many occasions and the petitioner and his father had assured him that they will get the sale deed registered very soon. It is alleged that ultimately in the year 2017, the petitioner refused to get the sale deed registered of the plot in question.;