KRISTAL PROJECTS (INDIA) LTD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioners/accused Nos.1 to 3 under Sec. 482 of Cr.P.C., for quashing the FIR in Crime No.210/2020 registered by Sarjapura Police for the offences punishable under Ss. 120B , 406 , 420 , 405 and 415 of Indian Penal Code.

(2.) Heard learned counsel for the petitioner, learned High Court Government Pleader for respondent No.1-State and learned counsel for respondent No.2.

(3.) The case of the petitioner is that the complainant, said to be the Chrysolite Villa Owners Association, represented by one Pushparaj Naik, filed private complaint before the Magistrate and the matter was referred to the police for investigation. In turn, the police registered the FIR and took it up for investigation. It is alleged that the complainants are the purchasers, and they entered into an agreement between the petitioners' company and land owners for purchasing the villa by paying an agreed amount in 2013. In spite of receiving complete or part payment, the petitioners' company did not hand over the villas, and a civil dispute is also pending. They have cheated the complainant association members. Association members also went to the police station, but the police did not register the FIR. Therefore, they filed private complaint under Sec. 200 of Cr.P.C., which is under challenge.