SUSHMA TIWARY @ SUSHMA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned APP for the State and learned counsel for the informant, who has suo motu appeared.

(2.) The petitioners apprehend arrest in connection with Danapur PS Case No. 216 of 2019 dated 16.03.2019 instituted under Sections 341, 323, 406, 420, 467, 468, 505 and 504/34 of the Indian Penal Code.

(3.) The allegation against the petitioners is that in the company of which they are Directors, a plot was bought in the name of the son of the informant but later on, as possession could not be given, due to there being dispute of title, the informant was assured that another land would be given and was also shown a land. However, the informant was informed that the land shown to him for his son was being sold by the petitioners, to others, and when he arrived at the spot, he was abused and also physically assaulted. It is alleged that the petitioners had fraudulently taken money in the garb of giving built-up house, which they have not done.