ROHIT KUMAR BANSAL Vs. SUSHILA GUPTA

JUDGEMENT

(1.) The Respondent herein have filed a Criminal Complaint case before the court of the Chief Judicial Magistrate at Shillong against the Petitioners herein which was duly registered as CR Case No. 130(S)2019.

(2.) It is the case of the Respondent before the Trial Court that she and her husband are family friends of the Petitioners herein and on being suggested by the Petitioners to invest in a flat being developed by Ansal Properties and Infrastructure Ltd. known as 'Havana Heights'. The Respondent/complainant have agreed to invest in the said project and have also agreed that the Petitioner No. 1 (Rohit Kumar Bansal) will process the matter on her behalf for which, an amount of Rs. 5 Lakhs was transferred to his account.

(3.) The Respondent was also informed that the Petitioner No. 1 had invested the aforesaid amount and had booked a flat in 'Havana Heights' presumably in her name. However, on enquiry about the matter, the Petitioners failed to give a satisfactory answer as to the status of the investment made by the respondent/complainant.