WASIM AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) This application under Section 482 Cr.P.C. has been filed to quash the order dated 27.4.2006 passed by Sessions Judge, Buxar in Cr.Revision No. 190 of 2005 and Cr. Revision No. 5 of 2006 as well as order dated 6.12.2005 passed by S.D.J.M., Buxar In Complaint Case No. 528C of 2000, trial No. 399 of 2005. The S.D.J.M. vide above order has rejected the petition of the petitioners fur discharge which was later on confirmed by the learned Sessions Judge vide above orders.

(3.) The allegation is that the petitioners have soma lands in Darjiling, West Bengal. On 5.11.1993 the complainant/opposite party No. 2 gave Rs. 80,000/- through cheque to the petitioners for plantation of tea on partnership basis. According to the term in profits, the opposite party was to get equal share to that of the petitioners.