RAJIV BAJAJ Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby quashing of FIR No.95/2017 registered at PS Chitranjan Park for the offences under Sections 420/468/471 and 34 IPC.

(2.) The facts of the case are that the petitioner was the President of an erstwhile Group Housing Society known as a 'Bank-Men's CGHS Limited and which was to develop group housing multi storey flats at Dhirpur, Delhi.

(3.) Respondent Nos.2 and 3 had booked units in the said project. As delivery of the unit could not be made due to issues in land allotment from DDA and liquidation of the said society, hence, respondent Nos.2 and 3 through their respective SPA holders filed a criminal complaint which culminated into the FIR in question against the petitioner and other officers of said society. The matter is under investigation and till date, no charge sheet has been filed.