PRANAY KUMAR VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This criminal revision petition has been preferred against the order dtd. 19/2/2019 by which the discharge petition of the petitioners have been rejected by the learned court below in G.R. No.2003/2001 arising out of Ranchi Kotwali P.S. Case No.383/2001.

(2.) As per the case of informant-Rekha Bose, petitioners had entered into a development agreement with her to develop multi storied building on M.S. Plot No.1777 and 1778 of Municipal Holding No.1435 on 15/5/1991. As per the terms of agreement, they had agreed to provide following facilities to the undersigned:-

(3.) They handed over the said flats on 17/6/1997, but did not provide parking space, lift and generator and made illegal construction on the parking space which was in complete derogation of the building plan. Aggrieved by this, the informant moved this Court and illegal construction was removed by the order of this Court. However, it came to her knowledge that 4th floor was constructed without sanction of RRDA.