THRESIAMMA JOSE Vs. STATE OF BIHAR AND ANR

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 Section 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 the tractor was taken by her from the opposite party no. 2 - complainant, after giving a cheque of Rs. 60,000/- for a total consideration amount of Rs. 1,35,000/- with the promise that within 15 days the remaining Rs. 75,000/- would be paid to the opposite party no. 2 and despite the opposite party no. 2 repeatedly asking for the money and also being ready to transfer the ownership of the vehicle in favour of the petitioner, the petitioner was not cooperating.