SANTOSH KUMAR TRIVEDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned A.P.P. for the State and Mr. Krishna Prasad Singh, learned senior counsel along with Mr. Bhashkar Shankar, 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 (hereinafter referred to as the Code'), for the following relief:

(3.) The allegation against the petitioner is that he was the Cycling Coach of the complainant (opposite party no. 2) and had assured him to get a job in the Railways for which he had demanded Rs. 2,50,000/- to be paid to the authorities. It was alleged that out of the same, Rs. 1,50,000/- was paid but when the appointment was not made, on demand for return of money by the opposite party no. 2, the petitioner is said to have threatened him for neither providing him job nor returning the money and also of ruining his cycling career.