KHANIN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application under Section 438 of the Cr.P.C., the accused-petitioner, namely, Khanin Das has prayed for granting pre-arrest bail in connection with the Azara P.S. Case No. 767/2020, registered under Sections 420/406/34 IPC.

(2.) Heard the learned counsel for both sides and perused the case diary.

(3.) The allegation as per the FIR is that the petitioner took an amount of Rs.6 lacs, with a view of sale a plot of land measuring 15 lechas to the son-in-law of the informant but he did not hand over the land, even after receipt of the value. It is alleged that the petitioner has violated the terms and conditions of the agreement, entered into. Allegation of cheating is made against the petitioner.