RAJESH KUMAR HEMBRAM 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.

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

(3.) The allegation against the petitioners is that they had induced the opposite party no. 2 to invest Rs.11,00,000.00 in their business and the same was to be repaid for which a post dated cheque of Rs.11,00,000.00, dtd. 21/2/2014 was given to the opposite party no. 2.