JINAS P.A Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in the case registered as Crime No.1000/2016 of the Chottanikkara police station under Sections 406 and 420 I.P.C.

(2.) The aforesaid case was registered against the petitioner on the basis of the first information statement given to the police by the second respondent (hereinafter referred to as 'the complainant').

(3.) The material averments in the first information statement given to the police by the complainant are as follows: The complainant had purchased a villa constructed by the accused in the year 2010 as per an agreement. The accused has not provided recreation space in the compound of the villa as per Rule 31(iii) of the Kerala Panchayat Building Rules, 2011. Inspite of repeated demands made by the complainant and the other persons who owned villas in the residential complex, no such facility has been provided by the accused. The accused has cheated the complainant and the other persons who reside in the villas.