KANDARPA DANSANA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Being aggrieved by non-registration of the complaint at Annexure-1 as FIR, which according to the learned counsel for the Petitioner, discloses a cognizable offence, the present CRLMP has been filed invoking the jurisdiction of this Court under Article 226 of the Constitution of India.

(2.) The Petitioner availed loan of Rs.6.00 lakhs from Verita Finance Private Limited, Opposite Party No.4 (hereinafter referred to as 'VFPL'). The sum and substance of the complaint at Annexure-1 is that the Petitioner was duped in signing documents providing for higher rate of interest of 24%, than the assured rate of 12%, taking mean advantage of that the Petitioner does not know English. And, the Opposite Party No.4- VFPL got the documents signed by the Petitioner through its agent one Sanu Sahu.

(3.) Considering the nature of grievance, this Court by order dtd. 23/12/2022 directed for impletion of Reserve Bank of India as Opposite Party No.5.