JUDGEMENT
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(1.)Rattan Singh (respondent No. 2) is present in Court and is identified by his counsel. It is stated by him that he has no objection to the quashing of the FIR as he has compromised the matter with petitioner Balbir Singh.
Heard counsel for the parties.
(2.)The petitioner seeks quashing of FIR No. 269 dated 27.12.2001 registered at Police Station City Moga for the offences 420 and 120-B Indian Penal Code ( 'IPC' - for short) and also the consequential proceedings in pursuance thereof.
(3.)The FIR in the case has been registered on the complaint of Rattan Singh (respondent No. 2) against Balbir Singh (petitioner) and his brother Daljit Singh. According to the complainant, he had agreed to purchase 20 kanals 14 marlas of land situated in Lehara Bet, Tehsil Zira, Distrit Ferozepur from Balbir Singh (petitioner). An agreement for the purchase of the land was entered into on 19.7.1997 and the rate was settled at Rs. 1,50,000/- per kila (acre). The complainant paid Rs. 2,50,000/- as earnest money. The date for execution of the sale deed was fixed as 30.7.1998. Balbir Singh (petitioner) executed the agreement to sell in favour of the complainant on 19.9.1997. The complainant remained present in the Court complex for the whole day on 30.7.1998 for execution of the sale deed but the petitioner did not turn up. On request of the complainant and with the intervention of respectables, the petitioner extended the time for execution of the sale deed till 15.9.2001. The complainant from reliable sources, however, got to know that the brother of petitioner-Balbir Singh namely Daljit Singh had sold Khasra No. 27/4 and 31/10 out of the above-mentioned land to some other persons. In this way petitioner Balbir Singh and his brother Daljit Singh both had cheated the complainant. It was requested that action be taken.
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