SANDEEP RANA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ petition the petitioners have prayed for:

(2.) The First Information Report (FIR) being Ranchi Sadar Kotwali PS Case No. 264 of 2024 has been registered on 2/10/2024 for offences under Sec. 318(4), 316(2) and 61(2) of the Bharatiya Nyaya Sanhita, 2023 against the petitioners on the basis of written statement of the informant-respondent no. 5.

(3.) As per the First Information Report, in August 2019, ABFRL approached the informant for setting up a showroom in Ramgarh. Prior to entering into any agreement, the company shared a ROI Sheet (Return on Investment) and Term Sheet, projecting attractive returns and assuring that (i) rent of the showroom would be paid by the company, and (ii) employee salaries (except the store manager) would be borne by the informant and reimbursed at a specified rate. Mr. Prasoon Mukherjee confirmed via WhatsApp on 31/8/2019 that the total monthly salary cost would be Rs.2,25,000.00 and the company would compensate the informant Rs.25,000.00 per month for 60 months due to the difference between rent and salary. Further, Mr. Prabhakar Pandey negotiated with the landlord for the Ramgarh store, as is evident from WhatsApp chats and emails dtd. 4/8/2019, 14/8/2019, 19/8/2019, and 10/9/2019, and falsely induced the informant to enter into the rent agreement in his personal capacity by misrepresenting the facts and modifying the terms deceitfully through an email dtd. 17/10/2019.