- (1.) THE matter comes up on an application (CRLMA No. 433/2015) with a prayer for early listing of the case.
(2.) WITH the consent of learned counsel for the parties, the matter is heard finally today. Hence, the application (CRLMA No. 433/2015) for early listing of the case is disposed of.
(3.) HEARD learned counsels for the parties. The impugned FIR has been lodged by the respondent No. 2 while alleging that the petitioners are Directors of a private company viz. M/s. Curious House Private Limited and the petitioner No. 1 has approached the respondent No. 2 and offered to sell 38508 sq. ft. of land belonging to the private company. It is contended in the FIR that the respondent No. 2 has agreed for purchasing the said land and for that purpose he has given Rs. 50,00,000/ - in advance through cheque and thereafter time to time has given cash payment to the other petitioners. It is alleged that after some time when the complainant -respondent No. 2 had asked to get the sale -deed executed in his favour, the petitioners had refused to do so and as such the petitioners have committed offences of cheating and breach of trust. The impugned FIR has been registered by the police for the offences punishable under Section 420 and 406 IPC.;