2000 CRI. L. J. 696 ::2000 ChandLR(Civ&Cri) 235 ::(1999) 81 DLT 191 ::(1999) 3 CurCriR 674 ::(1999) 2 ChandCriC 431 ::(1999) 51 DRJ 212

Delhi High Court

Hon'ble Judge(s): M. S. A. Siddiqui , J

Penal Code (45 of 1860) , S.415— Criminal P.C. (2 of 1974) , S.401— Cheating - Dropping of proceedings - Revision against - Allegation that respondent fraudulently induced petitioner to purchase plot by falsely representing it to have been approved for commercial use - No evidence showing that respondent had dishonest intention at time the petitioner paid amount towards sale consideration - Absence of essential ingredients to prove offence of cheating - Order dropping proceedings cannot be interfered with in revision. (Para 5 6)