SUDHIR KUMAR 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. Patna High Court Cr.Misc. No.17425 of 2013 dt.24/1/2019

(2.) The petitioners have moved the Court under Sec. 482 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) The allegation against the petitioners is that initially, with regard to 18 - 1/2 decimals of land, the petitioner no. 1 had executed a power of attorney on which the petitioner no. 2, who is the wife of petitioner no. 1, was a witness for sale and that despite taking money, when the five decimals from the said land still remained to be sold, the power of attorney was cancelled. The opposite party no. 2 has further alleged that at gun point, certain papers were got signed by the petitioners from the opposite party no. 2.