ANURADHA MEHTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned A.P.P. for the State and learned counsel for the opposite party no. 2, who has entered appearance.

(2.) Pursuant to order dtd. 11/2/2019, report has been submitted by the Court below as well as the Superintendent of Police, Vaishali (opposite party no. 3).

(3.) As per the direction of the Court, both the Superintendent of Police, Vaishali as well as the Court concerned had to send a report after making the opposite party no. 2 appear to verify as to whether he was a real or fictitious person, along with proof of his identity. From the reports, it transpires that the opposite party no. 2 has appeared, both before the police as well as the Court below along with the copy of his Driving License and Aadhar Card. With regard to the other question of the Court, as to whether he knew the petitioner, he has reiterated paying Rs.30,00,000.00 in cash to the petitioner. The same has been submitted.