AJAY KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By way of the present bail applications, the applicant seeks regular bail in (i) FIR NO. 42/2019 dtd. 16/3/2019, (ii) FIR NO. 33/2019 dtd. 12/3/2019, (iii) FIR NO. 10/2019 dtd. 8/2/2019 and (iv) FIR NO. 43/2019 dtd. 16/3/2019, all under Ss. 420/406/120B of the Indian Penal Code, 1860 (IPC) registered at Police Station EOW.

(2.) The aforementioned FIRs were registered on the complaints of homebuyers, who have alleged that M/s Amrapali Leisure Valley Private Limited, M/s Amrapali Dream Valley Private Limited (hereinafter the accused companies), and their directors/officials, including the applicant herein, have committed offences of cheating, fraud and criminal breach of trust in respect of various residential projects in Greater Noida, Uttar Pradesh. It is alleged that despite payment of majority of the consideration amount by most of the homebuyers, the projects were either stalled/abandoned or the possession of flats was given in a highly delayed and incomplete manner. It is further alleged that the accused persons had misrepresented the fact that all the requisite permissions/sanctions were obtained from the concerned authorities, prior to accepting the booking amount from the homebuyers.

(3.) The dates of arrest in each of the FIRs are as follows: - <FRM>JUDGEMENT_172_LAWS(DLH)11_2023_1.html</FRM> The Chargesheet has been filed in all of the four FIRs. However, the charges are yet to be framed in any of the FIRs.