RAJ KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; State and opposite party no. 2.

(2.) The petitioners have moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) The allegation against the petitioners is that they had taken Rs. 50,000/- cash from the opposite party no. 2 for supply of Masoor Dal which was never sent and when the opposite party no. 2 sent a witness to the petitioners demanding his money back, he was abused and turned out.