PARMANAND CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has moved the Court under Section 482 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) The allegation against the petitioner in the complaint case filed by the opposite party no. 2 is that even after receiving Rs. 5 lakhs for sale of a piece of land for which there was an agreement, despite the opposite party no. 2 having offered to pay the remaining amount of Rs. 27,12,812/- within the time fixed, the petitioner did not execute the sale deed and rather sold it to some other person.