K.P.SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned A.P.P. for the State and learned counsel for the 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, as contained in the complaint filed by the Opposite Party No. 2, is that they had got into an agreement with the Opposite Party No. 2 for supply of makhana for about 15 Lakhs but out of that only 7 Lakhs and odd were paid by the petitioners to the Opposite Party No. 2 and it is further alleged that when she went to ask for the money, she was abused and sent away without making payment.