ORISSA HOMES PVT. LTD Vs. STATE OF ODISHA

JUDGEMENT

(1.) In the present petition under Sec. 482 Cr. P.C, the petitioners explore for the following reliefs:

(2.) The petitioners are accused in C.T. Case No.3 of 2018 arising out of E.O.W. Bhubaneswar P.S. Case No.02 of 2018 for the offences under Ss. 406/420/467/468/471/120-B IPC read with Sec. 6 of Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011 (hereinafter referred to as the "OPID Act").

(3.) The informant in the present case has alleged that the petitioners and the other Directors have entered into a criminal conspiracy and committed the offence as stated above. Complainant alleged that huge amount had been taken from him with a promise to deliver the property/flat in a stipulated time frame. However, even the construction of the flat has not been taken up by the accused company. It is alleged that the agreement and the other documents given by the petitioners were all forged and fabricated documents. The petitioners have cheated many home buyers in the similar fashion. On the basis of the aforementioned allegation, case was registered, the investigation was carried out by the E.O.W. Cell, Bhubaneswar and the charge sheet was filed against the petitioners and other accused persons for commission of alleged offences as mentioned above.