SANJAY PASRICHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Order taking cognizance under Ss. 406, 420 of the Indian Penal Code in connection with Sadar P.S. Case No.181 of 2017 corresponding to G.R. No.659 of 2017 pending in the Court of learned Chief Judicial Magistrate, Hazaribag is under challenge.

(2.) Petitioner is the land owner and the informant is developer who was engaged for construction of multistory building vide development agreement dtd. 7/9/2013 and in pursuance of it, Rupees Thirty Lakhs was paid to the petitioner by the informant, but neither the land was handed over in pursuance to the development agreement dtd. 7/9/2013, nor the amount was refunded.

(3.) Police on investigation, submitted final form as of civil dispute. Learned Court has taken cognizance, on the basis of materials on record.