SHYAM BABU YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and 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 for the following relief:

(3.) The allegation against the petitioner in the complaint case filed by the opposite party no. 2 is that despite having agreed to sell the house/land belonging to the petitioner for Rs. 25,00,000/- and on receipt of Rs. 23,50,000/-, neither sale deed was executed, despite the opposite party no. 2 being ready to pay the remaining amount of Rs. 1,50,000/-, nor the money was returned. It was further alleged that when the opposite party no. 2 went to ask for return of the money, he was abused and the petitioner became ready to assault also.