PRIYANKA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This miscellaneous criminal case under Section 482 Cr.P.C. by complainant is directed against the order of the revisional court passed by 9th Additional Sessions Judge, Indore dated 29.06.2016 dismissing the revision petition No.132/2016 against framing of charge under Sections 467 and 468 IPC on 28.01.2016 by the trial Court.

(2.) The facts relevant and necessary for disposal of this M.Cr.C. in nutshell are to the effect that an FIR was lodged on 16.11.2015 by the applicant/complainant with the allegation of misrepresentation by the accused/company inviting investment. The applicant has invested Rs.90,00,000/- and fell cheated. The complainant made a false representation of investment by one Dheeraj Kapoor to the tune of Rs.7,80,00,000/- to impress upon the applicant to make the deposit for fair handsome return.

(3.) FIR was registered. After completion of the investigation, police filed the challan and accordingly, the trial Court framed charge under sections 420, 406, 406 / 34 , 120B and 506 IPC against the non-applicant Nos.2 and 3 and sections 406, 406/34, 120-B IPC against non-applicant No.3 vide order dated 28.01.2016.