SYED AZIM AKHTAR 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 (hereinafter referred to as the 'Code') for the following relief:

(3.) The allegation against the petitioner and three others is of receiving Rs. 7,00,000/- for transfer of a flat in Shobha Apartment being built by Haweli Construction Private Ltd., but till date not doing the same.