On Wednesday, a resident of Mumbai, who currently stays in the Satellite area of the city, filed a complaint with Sola High Court Police.
He alleged that his ex-wife and two in-laws had cheated him by availing bank consumer loans of ₹1.70 lakh using his documents, bought cellphones in his name and had tried to harm his Cibil score.
In his FIR with Sola High Court Police, Nikunj Bhuptani, 27, said that he has been pursuing his CA Degree in Canada. On Feb 02, 2019, Bhuptani had wed a Rajkot-based woman, Riddhi Mehta.
After the wedding, Mehta and her parents pressured Bhuptani to take her to Canada with him. To put pressure on him, Mehta then filed a complaint of domestic violence against Bhuptani with Rajkot Women Police. Finally, Mehta and Bhuptani Divorced by Mutual Consent on June 19.
Three months later, Bhuptani received a message from a private bank stating that some money has been debited from his account. He was surprised as he hadn’t bought the item. When he checked, he found that ₹73,900 had been deducted from an account that was opened in his name without his knowledge and someone had bought a cellphone from that account from a cellphone store on SG Road.
When he checked the CCTV footage of the cellphone store, he found that his ex-wife’s brother-in-law, Ritesh Mavani, a resident of Shaligram Flats in Satellite, buying the cellphone. Later, he found another two cellphones worth ₹48,000 and ₹49,000 had been bought from a store in Kankaria and another store in Vastrapur.
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