RANG BAHADUR SINGH 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.

(2.) The petitioner has 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 petitioner is that despite taking Rs.11,00,000.00 from the opposite party no. 2-informant, when he went to him and gave further Rs.1,00,000.00 cash, thus completing the total amount for which the petitioner is alleged to have agreed to transfer a piece of land in his favour, on the pretext of illness of his wife, the opposite party no. 2 was asked to wait. It is alleged that inspite of such assurance, the petitioner transferred the said land in favour of another person through registered sale deed and despite the opposite party no. 2 asking him to return Rs.12,00,000.00, the same was not being returned.