SHIV DAYAL PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) Petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 406, 420, 468, 323, 506 of the Indian Penal Code and 138 of the Negotiable Instruments Act.

(3.) The prosecution case is that the petitioner paid Rs. 2,60,000/- through cheques in three installments to the informant and Rs.1,00,000/- in cash for transfer of the land, but land was not transferred. Ultimately the cheque of Rs. 3,60,000/- was given to the informant which got bounced, thereafter again Rs. 2,00,000/- was given, but the sale deed was not executed. Subsequently, two cheques Rs. 1,20,000/- and Rs. 80,000/- were issued, but the same also got bounced. Though, vide order dated 05.11.2015, on the Patna High Court Cr.Misc. No.48116 of 2015 (6) dt.09-05-2016 2 joint prayer of the parties, the matter was referred to the Mediation Centre of State Legal Services Authority. The report of the Mediator dated 01.03.2016 reflects that the issue could not be resolved through process of mediation.