NEETU SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel for the parties.

(3.) We are of the opinion that no criminal offence is made out, even if we accept the factual assertions made in the complaint, which was registered as the First Information Report. Failure to pay rent may have civil consequences, but is not a penal offence under the Indian Penal Code, 1860 (for short, "IPC"). Mandatory legal requirements for the offence of cheating under Sec. 415 and that of misappropriation under Sec. 403 IPC are missing.