HASMUKH PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned APP for State and learned counsel appearing on behalf of the interveners- complainants.

(2.) These applications, by consent of the parties, are heard together and disposed of by a common order.

(3.) The allegations pertain to failure on the part of the applicants to handover the flats in the project undertaken by the applicants with a promise to handover flats within the stipulated time. The complainants had parted with substantial consideration despite which the applicants who had undertaken to complete the project failed to do so and hence the allegations under Sec. 406, 420 read with 34 of the Indian Penal Code.