ABHAY KUMAR AMBASTHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the opposite party no.2.

(2.) According to the complaint, an agreement was entered into between the parties for sale of 2.30 acres of land pursuant to which the complainant had paid Rs.9,97,000/- under different installments to the petitioner and was further ready to pay the remaining amount, but on one pretext or other the petitioner failed to execute the sale deed.

(3.) The complainant was examined on oath and apart from the complainant, four other witnesses were examined in course of inquiry conducted under Section 202 of the Code of Criminal Procedure whereafter, the petitioner was summoned to face trial for the charge under Section 420 of the Indian Penal Code.