PRAHLAD RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned APP 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 for the following relief:

(3.) The allegation against the petitioners is of taking money by way of bribe for providing job of T.T. in the Railways to the opposite party no. 2, but the same was not done and money also not returned and in Panchyati, it is alleged that the petitioners had agreed to transfer land in favour of the opposite party no. 2, in lieu of the money taken by them, but despite the opposite party no. 2 buying stamp paper, the transfer was not made by the petitioners.