AJAY KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) An application has been preferred on behalf of the petitioner under Sec. 439 Cr.P.C. for grant of regular bail in FIR No. 06/2018, under Ss. 406/420/120B IPC, registered at Police Station EOW.

(2.) In brief, as per the case of prosecution, the present case was registered against M/s Amrapali Dream Valley Pvt. Ltd. on the joint complaint of Sh. Chandra Kant Singh and seven other victims/home buyers who had booked their housing units in group housing projects. During investigation, more than 450 victims filed complaints, who had also booked their housing units in the group housing projects M/s Amrapali Dream Valley-I and M/s Amrapali Dream Valley-II alleging similar nature of grievances. The aforesaid projects were proposed to be developed at Plot No. GH-09, Tech Zone-IV, Greater Noida, Gautam Budh Nagar, U.P.

(3.) It is further the case of prosecution that the allotment-cum-Flat Buyer Agreements were executed in favour of home buyers during 2011 to 2013 and the possession of the flats/Villas was to be delivered during the period 2014 to 2016. However, neither the possession was delivered nor construction/development activities were being carried at the project site.