NIRAJ CHANDRAYAVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed challenging the order dated 13.03.2009 by which the Court below has taken cognizance under Sections 406, 420, 468, 465, 467, 504 and 506 of the Indian Penal Code.

(2.) The complainant is a relation of Smt. Pallavi Prakash, who resides at Singapore, has filed this application alleging that Pallavi Prakash has paid a sum of Rs. Thirty Seven lacs and odd for purchase of one flat at Ranchi and two flats at Patna but she has not been handed over the flats at Patna and the money has also not been refunded to her.

(3.) After notice, the Opposite Party No. 2 has appeared and filed a counter affidavit.