Mahesh Grover, J. - (1.) THIS is a petition under Section 482 of the Code of Criminal Procedure in which the petitioner has sought the issuance of appropriate directions to respondents No. 1 to 5 to register an FIR under the provisions of Section 420/406/506/323/443/445/447/448 IPC and also for issuance of any other appropriate direction that this Court may deem fit, in the circumstances of the case.
(2.) THE petitioner is said to have purchased one apartment No. B -1/201, which was sold to him by respondent No. 6, who is the Director of Ambience Infrastructure Private Limited. The petitioner is said to have paid a total consideration of Rs. 1,46,98,000/ -. It is then contended that the petitioner was put into possession of the said flat/apartment on 26.11.2005 and a possession letter dated 22.11.2005 was issued which is attached along with as Annexure P -2 to the present petition.
(3.) PURSUANT to the handing over of the possession, the petitioner is stated to have shifted his residence somewhere between 7.1.2006 to 15.1.2006 and on 15.1.2006 itself, he received his first energy bill. From this, the petitioner wanted to demonstrate the factum of his entering into possession and occupying the said apartment.;