- (1.) Heard learned counsel appearing for the petitioners, State and learned counsel appearing for the Opp. Party No.2.
(2.) This application has been filed for quashing of the order dated 07.03.2008 passed by learned Judicial Magistrate, Ranchi in Complaint Case No.C-991 of 2007 whereby and whereunder, the then learned Magistrate, took cognizance of the offence punishable under Sections 418 of the Indian Penal Code against the petitioners.
(3.) It is the case of the complainant that the complainant entered into an agreement with the petitioner No.2 for purchasing a piece of land appertaining to Khata No.119/35, Plot No.7, Sub Plot No.7/ E, measuring an area 13 Kattha, 10 Chantak, situated at Village Bhitha, for a total consideration amount of Rs.8,00,000/- and as against that an advance money of Rs.1,55,000/- has been paid to the petitioner No.2, on promise being given that sale deed would be executed and would get it registered in her favour but the petitioner no.2 and also the petitioner no.1, who happens to be the husband of petitioner no.2, always avoided to execute the sale deed, in spite of request being made to them to execute the sale deed and ultimately, the land was sold to one Shyam Kumar Jalan, On such allegation, a complaint case was registered as C-991 of 2007 under Sections 406, 420 and 423 of the Indian Penal Code.;