IN THE METROPOLITAN MAGISTRATE'S COURT AT ____________
Case No_____________
___________________Complainant
_____________________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:
- I am the _______________of ( Occupation Name of Place doing).
2.Facts___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________
3. 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.
- I say that the accused has similarly cheated several other persons.
- 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.
- 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._______________________
- ______________________
- ______________________
