NARENDRA PRASAD PANDEY 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 complainant being a Senior Officer working under the Railways is alleged by the opposite party no. 2, who incidentally happens to be a distant relative, keeping his son as a domestic servant for sometime and taking Rs. 2,75,000.00 on the pretext of providing him a job under the Railways. It was alleged that neither the employment was given nor on demand the money was returned and also that the petitioner had mixed some chemical in the tea, after consuming which the son had died.