R.R. Prasad, J. - (1.) This application has been filed for quashing of the FIR of Sidhgora P.S. case no.128 of 2013 registered under Sections 467, 468, 471, 420, 406/34 of the Indian Penal Code.
(2.) According to Mr. Sahani, learned counsel appearing for the petitioners, one FIR bearing Sidhgora P.S. case no. 207 of 2010 had been instituted against the petitioners earlier under Sections 406, 420 and 120(B) of the Indian Penal Code. In that case, the allegations which had been made by the opposite party no.2 against the petitioners were that the complainant-opposite party no.2 having constructed a commercial building in the name of Bifia Complex sold 1800 sq.ft each of the ground floor, 1st floor and 2nd floor of the aforesaid complex to the petitioner no.1 at the cost of Rs. 90 lakhs, whereas 1870 sq.ft each of the 1st floor and 2nd floor of the building was sold to the petitioner no.2 at the cost of Rs. 50 lakhs and both of them paid those amounts.
(3.) Further case was that shops situated at the basement measuring 497 sq.ft and 280 sq.ft as also constructed portion measuring 447 sq. ft. of the ground floor was sold to the petitioner no.3 for a consideration of Rs. 36,53,149/- as against that only a sum of Rs. 13,80,000/- was paid in advance.;