RAJ GOPALAN RANGANATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants in ABA No.2676/2019 and ABA No. 2678/2019 (Hasmukh Patel), ABA No. 2842/2019 (Jignesh B. Maniyar), ABA No.2690/2019 and ABA No.2692/2019 (Rittu Wasnik) are the developers.

(2.) In brief, it is allegation of the fat purchasers that the developers had promised to the complainants - fat purchasers that they will hand over the possession of their fats in the building to be developed by the developers on or before December, 2017. The allegation is that the developers have failed to hand over the possession.

(3.) In FIR No.I-528/2019 on 11/11/2019 the applicant herein is arraigned as an accused along with the developers. FIR No.I551/2019 is fled against the developers and the applicant on 25/11/2019 with the Mahatma Phule Police Station, Kalyan. The FIRs are at the instance of the two diferent set of fat purchasers who alleged cheating and criminal breach of trust. The ofence is under Section 406 and 420 read with Section 34 of the Indian Penal Code and ofence under Sections 3 and 4 of the Maharashtra Ownership of Flats Act, 1963.