SANJAY KISHAN KAUL,J. - (1.) Applications for impleadment as respondent No.3 and permission to appear and argue in person are allowed.
(2.) Leave granted.
(3.) An FIR was registered against the appellant by the complainant(s) under Section 406 and 420 of the IPC on 11.1.2018 on the ground that he was a Director in the company named JNC Con- structions Pvt. Ltd. in which the complainant(s) had booked flats in August, 2014. The allotment letters/builder buyer agreement was executed in September, 2014 and 95 per cent of the total cost was paid and possession was to be delivered by May, 2015 but till date the possession has not been delivered nor the money had been returned back. In pursuance to the FIR, the appellant was arrested on 07.08.2019. The charge sheet was filed on 29.08.2019 and the endeavour of the appellant to seek bail was rejected on 17.12.2019 and that failure continued right till the High Court.;