AJAY KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This is an application seeking grant of bail in FIR No. 113/18, PS EOW, U/s 420/120B IPC.

(2.) The facts of the case are that FIR No. 113 of 2018, dtd. 21/5/2018, U/S 420/120B IPC, P.S. E.O.W. Delhi was registered on the complaint made by the residents of Amrapali Platinum, wherein the complainant Mr. Kovid Batra and 28 other residents had alleged that the Directors of M/s Ultra Home Construction Pvt. Ltd. Company of Amrapali Group (Builders) had cheated them by not completing the project in time and diverted &misappropriated the funds of this project.

(3.) The Complainant/ victims alleged the following allegation against the builders;-