MOHD. RASHID Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present application is filed seeking pre-arrest bail in FIR No. 42/2025 dtd. 15/1/2025, registered at Police Station Chandni Mahal, for the offence under Ss. 420/34 of the Indian Penal Code, 1860.

(2.) The FIR was registered pursuant to a complaint given by the complainant that he had entered into an Agreement to Sell dtd. 20/8/2019 with the applicant for purchasing one flat, and pursuant to the same, he had paid a sum of Rs.6,00,000.00 in cash to the applicant. It is alleged that the flat was never offered to him and the money was also not returned.

(3.) The applicant is stated to be a builder who had entered into a Memorandum of Understanding with the owners of the subject property for construction of the flat and the subsequent sale.