Cheating, Criminal Breach of Trust and Criminal Trespass

 IN THE METROPOLITAN MAGISTRATE'S 4TH COURT AT ____________

 Case No_____________

 

___________________Complainant 

v. 

_____________________Accused 

Charge under Section 420 of the Indian Penal Code.

 

May It Please your Worship,  

I, the complainant above-named, beg to state on solemn affirmation as follows that: 

1. I am the _______________of ( Occupation Name of Place doing). 

2.Facts___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________.

4. I, therefore, caused enquiries to be made at ________________(Name of Place) After enquiries I learnt that the accused was residing in _______________________(Name of Place). I sent ________ on the ___________, to confirm the same. He went to ______ and found the accused at the said address, and from there telephoned to me. I, also, went to _______ as the accused's said residence and complained to the accused of his deceiving us.

5. I say that the accused has similarly cheated several other persons. 

6. In the aforesaid circumstances I say that the accused has committed the offence of cheating on the said three occasions punishable under section 420 of the Indian Penal Code. 

9. I, therefore, charge the accused as above and pray for a warrant against him so that he may be dealt with according to law. Solemnly affirmed as aforesaid at (Name of Place). 

This_________________ day of _______________Complainant. 

Witnesses.

 1._______________________

2. ___________________________

3. _____________________________