PRAVEEN SAHSINGH Vs. STATE OF BIHARKUAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned A.P.P. for the State and learned counsel for the Opposite Party No. 2.

(2.) The petitioners have moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) As per the complaint filed by the Opposite Party No. 2, the petitioners were arrayed as accused no. 2 and 3 and Avinash Kumar was made accused no. 1, with whom the Opposite Party No. 2 had got into an agreement for execution of some work. It is alleged that the other co-accused had got an agreement for completion of the work with DNA Infrastructure Private Limited, of which the petitioners are Directors, which was later on passed on to the Opposite Party No. 2 by the other co-accused. It is alleged that despite the Opposite Party No. 2 completing the work as was required by him under agreement with the other coaccused, he has not been paid due to non-payment of the amount by the petitioners to the other co-accused.