KANWALJIT SINGH AHLUWALIA,J. - (1.) The present petition has been filed under Section 482 Cr.P.C., 1973 praying that charge-sheet bearing No.172/2010 pertaining to FIR No.322/2010 registered at Police Station Ashok Nagar, Jaipur for offences under Sections 420, 406 and 120B IPC be quashed as in an identical FIR bearing No.228/2010 registered at same police station i.e. Ashok Nagar, Jaipur for offences under Sections 420 and 406 IPC, the investigating agency earlier had proposed Final Report in negative form after giving opinion that the dispute is civil in nature.
(2.) It is pleaded in the present petition that the petitioners initially were Directors of Krishana Villa Prime Apartments Pvt. Ltd. The said company came into existence after same was merged with firm M/s. Gold Dreams Builders and Developments. The company acquired housing and commercial plots of land and flouted eight Group Housing Schemes. The said schemes were approved by Jaipur Development Authority. It is further averred in the petition that the company intended to construct residential flats at Jagatpura under the name and style 'Sky Line'.
(3.) To cut the long story short, the respondent no.2 Sachin Saxena for booking a flat with company of the petitioners deposited Rs. 75,000/- as a booking amount. It is further pleaded in the present petition that the complainant approached the Housing Development Finance Corporation Ltd. (in short HDFC) and IDBI for securing loan towards the cost of said flat.;